HAJRABEN ADAMBHAI 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 judgmentand order dated 21.12.2006 rendered in Sessions CaseNo. 77 of 2005 by the learned Additional Sessions Judge, Junagadh, 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 her on temporary bail for a period of 60 days, to enable her to attend the delivery of her daughter, who is on her family way and her expected due date of delivery is22/23.12.2010.