JAYA TALAKSHI CHHEDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Application has been filed by the Applicant for relaxation/modification of condition No.(iii) imposed upon her vide bail order dated 30th August, 2018 and for permission to visit Singapore for urgent medical treatment.

(2.) The Applicant was convicted under Section 120B and 302 read with 34 of the Indian Penal Code by the Additional Sessions Judge in Sessions Case No.294 of 2009 dated 31st July 2013. Challenging the said conviction, the applicant has filed Criminal Appeal No.1012 of 2013 and in Criminal Application No.774 of 2014 arising thereof, bail has been granted to the Applicant vide order dated 30 th August, 2018, in which one such condition reads thus :

(3.) Learned counsel for the Applicant drew our attention to various medical certificates issued to the Applicant by Sir H.N. Reliance Foundation Hospital, where the applicant was admitted and on page NO.109 (Exhibit C collectively) Dr. Muffazal Lakdawala has certified as follows :