BHIMABHAI HARIBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Vide order dated 24.05.2021, the police was called upon to verify the medical condition of the applicant who had prayed for extension of temporary bail on the ground of undergoing medical treatment for he being tested positive for Covid 19.

(2.) Learned Additional Public Prosecutor Ms. Nisha Thakore has produced a report of Police Sub Inspector Y. A. Parmar, Bagodara Police Station. According to the report, the police contacted Hiren Raghubhai Bharwad who had moved the present application on behalf of the applicant - Bhimabhai Haribhai Bharwad. Hiren Raghubhai Bharwad stated that Bhimabhai Haribhai Bharwad is his real uncle and he was on interim bail on death of his mother on 18.04.2021. Further extension of bail was prayed for on the ground of his illness. On further inquiry by the police as regards the treatment of the applicant, Hiren Raghubhai Bharwad expressed his ignorance of the dispensary from where the applicant was taking his treatment. Hiren Bharwad could not produce any medical document showing that the applicant was affected by Covid 19 virus. The police also inquired from the neighbors of the applicant and recorded statements, but none could say whether the applicant is suffering from Covid 19.

(3.) Learned APP Ms. Thakore has also submitted that co accused are reported to be absconding.