UDAJI KANTIJI SONEJI Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) Heard learned advocate Ms.Akshitaba Solanki for the applicant and learned Additional Public Prosecutor Mr.Manan Mehta for the respondent authorities.

(2.) The applicant-convict herein seeks his release on temporary bail for a period of 30 days.

(3.) The applicant has been undergoing sentence of life imprisonment for the offences under Sections 302 , 303 , 303 , 304 , 305 , 307 and 311 Indian Penal Code, 1860. The present application and the prayer for temporary bail as above has been submitted in the context of the situation where the applicant was on furlough leave, and the furlough leave expired on 09th April, 2020.