Gujarat High Court
Chanabhai Karsanbhai Makwana vs State Of Gujarat on 22 October, 2018
Author: Anant S. Dave
Bench: Anant S. Dave, A.C. Rao
R/CR.A/816/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 2 of 2018
IN R/CRIMINAL APPEAL NO. 816 of 2018
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CHANABHAI KARSANBHAI MAKWANA Versus JAIL SUPERINTENDENT ========================================================== Appearance:
THROUGH JAIL for the PETITIONER(s) No. for the RESPONDENT(s) No. MR CHINTAN DAVE, APP for the RESPONDENT-STATE ========================================================== CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE and HONOURABLE MR.JUSTICE A.C. RAO Date : 22/10/2018 IA ORDER (PER : HONOURABLE MR.JUSTICE ANANT S. DAVE)
1. Heard Mr.Chintan Dave, learned APP for the respondent-State.
2. On perusal of the medical certificate of the convict-applicant issued by the Medical Officer, Central Jail, Rajkot dated 12.10.2018, no case is made out to grant temporary bail. However, any surgery is required further for left eye cataract and the same may be done by the Jail Authority at Pandit Dindayal General Hospital, Rajkot. The present application is disposed of accordingly.
(ANANT S. DAVE, J) (A.C. RAO , J) rakesh/ Page 1 of 1