KALUMIYA HASUMIYA SHAIKH Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) Heard learned Additional Public Prosecutor Ms. Maithili Mehta for the State.

(2.) In this application forwarded through jail by the applicant convict, he seeks his temporary release on bail on the ground that marriage of the grand-son is fixed on 22.6.2020. The jail report shows that the last release of the applicant convict was during 20.3.2020 to 29.3.2020 on the ground of helping the family.

(3.) While we have considered the ground advanced by the applicant, the present situation of corona virus crisis cannot be overlooked. Even if, the applicant were to be permitted, he has to necessarily undergo Covid 19 test. The event of marriage claimed by the applicant is on 22.6.2020. Therefore, it would leave not time either to verify the genuineness of the event claimed or to require the applicant to undergo the corona test.