SHAILESH SHANITLAL RAVAL Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) In the facts and circumstances of the case and having regard to the request and consent of the parties, the application was taken up for final consideration. Rule, returnable forthwith.

(2.) By means of the present application the applicant seeks temporary bail for the period of 30 days in connection with Criminal Appeal No.654 of 2019.

(3.) The grounds advanced in the application, as could be seen from the averments in paragraph Nos.4 and 5, are that the financial condition of the applicant's family is critical, that the applicant was selling vegetables and had to struggle for survival. It was further stated that if the applicant could be released on temporary bail he can manage with the postal insurance amount of the medical treatment of the applicant's daughter as well as the provident fund amount of his account as the applicant was working with BSNL department and thereby could render financial help to the family.