Gujarat High Court
Lalbabu Shivnathprasad Kushva vs State Of Gujarat & on 29 March, 2013
Author: A.J.Desai
Bench: A.J.Desai
LALBABU SHIVNATHPRASAD KUSHVA....Applicant(s)V/SSTATE OF GUJARAT
R/SCR.A/903/2013
ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL
APPLICATION NO. 903 of 2013
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LALBABU SHIVNATHPRASAD
KUSHVA....Applicant(s)
Versus
STATE OF GUJARAT &
2....Respondent(s)
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Appearance:
BY
COMPLAINT BOX for the Applicant(s) No. 1
MS.
JIRGA JHAVERI, APP for the Respondent(s) No. 1
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CORAM:
HONOURABLE
MR.JUSTICE A.J.DESAI
Date
: 01/04/2013
ORAL ORDER
The grievance has been made by the convict that he has not been properly treated by the General Surgeon Dr.V.N.Soneri, who is full time surgeon at Hospital.
Learned APP has placed a certificate dated 29.03.2013 issued by Dr.R.A.Musadia, Medical Officer, Central Jail Dispensary, Ahmedabad, which suggests that the petitioner was admitted in Surgical Department, Ahmedabad on 22.3.2013, wherein Dr.A.A.Ghasura is the Head of the Unit. He was operated fistula and was discharged from hospital on 28.3.2013. Along with the certificate and medical papers issued by the Civil Hospital, Ahmedabad are produced.
In view of the above development, the grievance raised by the petitioner does not survive and hence dismissed.
(A.J.DESAI, J.) Ashish Tripathi Page 2 of 2