REKHABEN NARESHBHAI GOHIL Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) Both these applications forwarded through jail in which the respective applicant seek temporary bail, were taken together for hearing looking to the similarity of the subject.

(2.) The first captioned Criminal Miscellaneous Application (Temporary Bail) No.1 of 2020 in Criminal Appeal No.499 of 2016 is by one Rekhaben Nareshbhai Gohil-the convict, undergoing sentence at the Rajkot Central Jail having been convicted for the offences under Sections 302 , 307 and 394 of the Indian Penal Code. This applicant has sought temporary bail on the ground that her three children named Sachin Nareshbhai Gohil aged 14 years, Sumit Nareshbhai Gohil aged 10 years and Raviraj Nareshbhai Gohil aged 08 years are presently kept in the Home For Boys at Rajkot and that the applicant wants to take the children away from the Home in view of the present situation which has arisen due to spread of Corona Virus (COVID-19), as according to the applicant, there is nobody who could take care of her children.

(3.) Thus, in both the applications, the ground advanced by the respective applicants-convict is to release them on temporary bail as they want to attend to their children who are in the shelter homes as greater care is needed in the present times when the communicable respiratory disease called the Novel Corona Virus (COVID-19) has spread itself.