MUKESH Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) The applicant is before this court seeking his release on the ground of his mother being on ventilator.

(2.) We have heard learned advocate Mr. Mahesh Poojara for the applicant and learned Additional Public Prosecutor Mr. Manan Mehta for the respondent State.

(3.) Instructions received by Mr. Pujara reveals that the mother of the applicant is in civil hospital and is on ventilator. The doctors have conveyed to the family of the petitioner to take away mother and the decision shall have to be taken for removal of ventilator. According to him, she is on ventilator for the last one month and the wife of the applicant is alone to decide on this crucial issue. Even otherwise, applicant is required to remain present with mother, as father has recently been passed away in the month of May, 2020. He, therefore, made a request for his release at least for few days. The applicant is in the jail for nearly 2 years and 8 months.