JAYENDRASINH Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent - State.

(2.) By way of the present application, the applicant - convict has prayed to release him on temporary bail on the ground of agricultural purpose.

(3.) We have gone through the Jail record of the applicant convict and perused the documents produced along with the application as well as considered the averments made in this application. The applicant is convicted mainly for the offence punishable under Sec. 302 of the Indian Penal Code and ordered to undergo life imprisonment. As per Jail record, he has undergone sentence of about 5 years and 1 month. We have also considered the fact that in past, he was released on temporary bail and he has surrendered in time. His jail conduct is found to be good.