ARIF ABUBAKAR SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Pursuant to our order dated 5 th July, 2023, the applicant was taken to Global Hospital and Research Centre, S.V.Road, Opposite Andheri Station, Andheri (West), Mumbai, to undergo all tests/examination pertaining to his health. By the said order, we had directed that the Medical Reports of the applicant given by three doctors mentioned in the order, be submitted in a sealed envelope, through the Superintendent of Arthur Road Jail. Pursuant to our said order dtd. 5/7/2023, the Medical Reports of the applicant have been submitted in a sealed envelope.

(2.) We have opened the said envelope and handed over the original Medical Reports to the learned Counsel for the applicant and directed out Court Sheristedar to retain xerox copy of the said reports for our record. Xerox copies of the said Medical Reports have also been handed over to the learned APP, so as to enable the Chief Medical Officer, Arthur Road Jail, to keep a record of the said examination, for his record.

(3.) By the aforesaid application, the applicant seeks temporary bail on medical ground for four weeks.