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Judgment
Sandeep N. Bhatt, J
[1] The present application has applicant through his wife seeking period of 60 days on the ground of been filed by the temporary bail for a his own treatment.
[2] Heard learned advocate for the applicant and learned APP appearing for the respondent- State and perused the jail record.
[3] Rule. Learned APP waives service of notice of rule on behalf of respondent – State.
[4] When the applicant approached this Court previously by filing Criminal Miscellaneous Application No.20184 of 2022, this Court (Coram : Gita Gopi, J) disposed off the said application vide order dated 27.102.022, referred to the case of Amrutbhai Bholidas Patel V/s State of Gujarat, reported in 2001(1) GLH 328 and observed in paragraph 6 as under:
“6. In the present case, the treatment for which the applicant is seeking temporary bail could be provided by the concerned jail authority as the jail authority has its own panel of Medical Officers and is equipped with good facilities. Considering the facts of the case in light of the judgment rendered in Amrutbhai Bholidas Patel’s case (supra), this Court finds no reason to entertain this application. Hence, the application is rejected, with a direction to the jail authority to make available all the medical treatment through Government Civil Hospital to the applicant. Direct service is permitted.”
[5] In view of the above, this application is disposed off reiterating the same direction and again directing the jail authority to provide necessary treatment to the present applicant. No further prayer is required to be granted to the applicant. It is expected that the jail authority shall comply with the orders passed by this Court in true spirit.