JAMILABI SATTARSHA ABBASSHA FAKIR Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) This is an application for temporary bail by the two applicants, where, this Court passed following order on 16.06.2020:

(2.) We have received the certificate of disability, issued by the New Civil Hospital, Surat, of Ms. Chandbibi / Shabnam, Age: 14 years, who happens to be the daughter of applicant No.2. She has 40% disability. In the statement of her husband dated 17.06.2020, which also has been brought on record, he confirms the disability of the child. He does not dispute that all other children of his are hale and hearty. He also has spoken of death of his Paternal uncle Shri Mahetab Fakir at Jalgaon, Maharashtra.

(3.) Noticing the fact that the husband of applicant No.2 is there to attend to the post-death ceremony of his paternal uncle, this Court sees no reason to grant temporary bail to the applicants.