Gujarat High Court
Siddik vs State on 29 May, 2012
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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CR.MA/7249/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 7249 of 2012
In
CRIMINAL
APPEAL No. 590 of 2011
=========================================================
SIDDIK
@ MATUNGA ABDULLAH BADAM - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR. J. M. PANCHAL, SPL. PUBLIC PROSECUTOR for
Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 29/05/2012
ORAL
ORDER
1. Heard Mr. J. M. Panchal, learned Special Public Prosecutor.
2. The applicant, a convict, has prayed for medical treatment of the ailments as diagnosed of Cough, breathlessness and right inguinal hernia, for which the applicant was referred to HSG hospital at Vadodara on 9.4.2012 and sonography report reveal no abnormality and further for the treatment of right inguinal hernia including the surgery open as well as laparoscopic, are available at SSG Hospital, Vadoara and in this view of the matter, request of the applicant to undertake medical treatment with private nursing home, is rejected.
3. The application is disposed of accordingly.
(Anant S. Dave, J.) cmj/ Top