BHOLABHAI Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) On 19.07.2021, while considering the application for temporary bail, this Court issued the rule and passed the following order: -

(2.) The jail report is shared with the Court which indicates that he has undergone 7 years and 3 months in jail and at no stage he has been granted any parole, furlough or temporary bail. Presently on the ground of poor economic condition of the family, he has earnestly urged this Court to allow him the temporary bail.

(3.) We have heard learned Additional Public Prosecutor who has made submission to the effect that at no stage he has been granted temporary bail. He is the resident of the State of Madhya Pradesh and he also is a life convict under the POCSO Act. Hailing from the State of Madhya Pradesh, for procuring his presence to undergo the rest of the sentence, necessary directions be issued.