RAGHUBHAI SADABHAI SOHLA Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) In the facts and circumstances of the case, Rule, returnable forthwith.

(2.) Learned Additional Public Prosecutor Mr.Manan Mehta waives service of notice of Rule on behalf of the respondent-State.

(3.) The present application submitted through jail is by the convict seeking temporary bail on the ground that his wife has undergone a premature delivery and that the new borne child is in Intensive Care Unit (ICU) in the hospital. The applicant- convict wants to see the wife and the new borne child.