Gujarat High Court
Hareshbhai Kalabhai Jotva vs State Of Gujarat & on 7 June, 2016
Author: G.B.Shah
Bench: G.B.Shah
R/CR.MA/11997/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 11997 of
2016
In CRIMINAL APPEAL NO. 62 of 2016
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HARESHBHAI KALABHAI JOTVA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MS HB PUNANI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.B.SHAH
Date : 07/06/2016
ORAL ORDER
1. Rule. Ms. Hansa B. Punani, learned Additional Public Prosecutor, waives service of notice of rule on behalf of the respondents.
2. The present application has been preferred by the applicant through jail for releasing him on temporary bail on the ground that his wife is required to undergo medical treatment for her ear ailment and is also required to be operated for the said ear ailment.
3. Referring to the jail report, it appears that the convict has undergone one year, one month and twentyfive days of imprisonment and earlier on 28-3-
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R/CR.MA/11997/2016 ORDER
2016, the present applicant had preferred Criminal Misc. Application No.7249 of 2016 for grant of temporary bail for a period of 45 days on the ground of house repairing which was dismissed by the Court. Referring to the medical papers annexed with the present application, it appears that Hemiben Hareshhai was examined by Dr. K.V.Doshi, ENT Specialist on 15/2/2016 and after the examination, the medicine which was prescribed was purchased on the same day. Referring further on the audiogram report prepared by the Audiologist and Speech Pathologist, the patient was recommended for ENT consultation, impedance audiometry, consulting, follow-up and there appears some ear pain which was complained at that point of time but nothing is forthcoming on the record that after 15/2/2016, any follow-up has been made by the patient and whether the medicine which was taken by his wife had worked and gave relief or not. Under the circumstances, there appears no substance in the application and hence, the Court is not inclined to entertain the present application and hence, it is hereby rejected. Rule is discharged.
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