IKBAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent - State.

(2.) This is an application moved by the applicant - undertrial prisoner in connection with the FIR being I-CR No. 205 of 2018 registered with Amroli Police Station, Surat for the offences punishable under Sections 302 , 323 , 114 of the Indian Penal Code, on the ground that the applicant's father is 78 years old and is suffering from multiple diseases, more particularly, with the illness of lungs and has a high risk of being affected from COVID-19 virus, this temporary bail is being sought.

(3.) This Court has heard learned advocate Mr. Baghel appearing for the applicant who has fervently urged that the applicant is in the jail for the past two years. His father is unwell due to lung disease and therefore, the applicant be granted temporary bail even on stringent terms. He also has ensured that whatever precautions are needed to be taken at the end of the applicant, he will take. He further submitted that his father's health would require his presence.