KATUSINH BHURSINH CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. LB Dabhi, learned Addl. Public Prosecutor waives service of notice of rule on behalf of the Respondent - State of Gujarat.

(2.) Having regard to the facts of the case, the application is taken up for hearing today.

(3.) The applicant - convict prisoner, who, by judgment and order dated 9.4.2008 rendered in Sessions Case No. 119 of 2007 by the learned Additional Sessions Judge, Fast Track Court No. 6, Modasa, has been convicted for the offence punishable under Section 302 of the Indian Penal Code and sentenced to life imprisonment, has filed this application through jail, praying to enlarge him on temporary bail for a period of 30 days, to enable him to render medical treatment to his father, who is ailing from chest pain.