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In this present case of Dr Ankita Kailash Khandelwal and ors. Vs State of Mharahtra and Anr. , it was on 22nd May of 2019 , Dr Payal Tadvi a student of Gynaecology in BYL Nair Charity Hospital, hanged herself to death in her room after a suffering from the harrasment ,ragging and caste discrimination by the accused in this case, in her suicide note which was found in his Mobile phone , she named Dr Ankita Kailash Khandelwal,Dr Bhakti Mehare and Hema Suresh Ahuja and held them responsible for her death. Recently in this case , accused plead for relax in the bail conditions of them by the High Court of Bombay, as the Court had already granted them bail in August last year, which was on certain conditions to present before authorities on every alternate days and also with strict directions to not to enter in the premises of BYL Nair Charity Hospital or Topiwala Medical College, to which accused have recently plead before the court to relax their bail conditions so as to make them able of completing their postgraduation from the college, which they assert is their right too.
Replying to which , Raje Thakre opposed and contended that if it is allowed, there might be chances of witness tempering who are also studying in the same college. Also, it was contended by the Gynaecology Department of Topiwala Medical College that in such scenarios , atmosphere of the college may get atered due to presence of the accused.
The court after listening to the submissions by the learned counsels of the both sides and contemolating on the plea made by the accused remarked, "At this stage, the learned counsel for the original complainant has objected to relaxation of conditions on the ground that tampering of witness cannot be ruled out. Taking into consideration all these submissions, it would be in the interest of justice to seek appropriate assistance from B.Y.L. Nair Charity Hospital and Topiwala National Medical College and more particularly, the Gynaecology Department. Stand over to 21st February 2020 at 3.00 pm." And today after considering the reports and submissions Justice SS Jadhav passed the order of rejecting such plea in the interest of apprehension of the Gynaecology Department of the college and the submissions made by the learned SPP.
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