Gujarat High Court
Murlibhai Naranbhai Sindhi ... vs State Of Gujarat & 2 on 22 January, 2015
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi, R.D.Kothari
R/CR.MA/1396/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY BAIL) NO. 1396 of
2015
In
CRIMINAL MISC.APPLICATION NO. 21877 of 2014
In
CRIMINAL MISC.APPLICATION NO. 20832 of 2014
In
CRIMINAL APPEAL NO. 1709 of 2012
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MURLIBHAI NARANBHAI SINDHI (KHANCHANDANI)....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1
MS MOXA THAKKER, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 22/01/2015
ORAL ORDER (PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI)
1. The present application is filed by the convict seeking extension of temporary bail granted by this Court by order dated 05.01.2015. In support of the application, medical certificate issued by Dr.Sunil Wadhwani is produced. The contents of the certificate read as under:-
"It is certified that Smt.Bharti M.Khanchandani Female aged 55 years is suffering from epilepsy (uncontrolled), Diabetes Mellitus and Asthma for which she still needs further workup/treatment. She needs close relative's presence near her for about two months."Page 1 of 3
R/CR.MA/1396/2015 ORDER
2. On perusal of order passed by this Court, it is noticed that in para-2, the Court as recorded as under:-
"2. Mr.A.Y.Kogje, learned Special Public Prosecutor invited attention of the Court to medical certificate issued by Dr.Sunil Wadhwani. The doctor has stated that the patient (wife of the convict) is suffering from COPD i.e. Chronic Obstructive Polymeric Disease and Convulsions. Learned Special Public Prosecutor also made available for perusal a statement of the doctor recorded on 4.1.2015 wherein it is stated that the patient was admitted on 29.12.2014 as indoor patient and continues to be admitted on the date of the recording of the statement. It is also stated that at least 3 to 4 days more, she will be required to be admitted in the hospital for the treatment. It is also stated that even as an outdoor patient also, there will be long drawn treatment for the patient."
(emphasis supplied)
3. Learned APP Ms.Moxa Thakker to get statement of the Doctor again recorded.
4. Temporary bail granted by this Court is to expire tomorrow, i.e. 23.01.2015. The applicant-convict shall report back to jail. Once report is received from the Doctor, the Court will pass necessary orders.
5. S.O. 27.01.2015.
(RAVI R.TRIPATHI, J.)
(R.D.KOTHARI, J.)
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R/CR.MA/1396/2015 ORDER
SHITOLE
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