MADEVABHAI POPATBHAI AKHIYANI (KOLI) Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Ms. Shah waives service of notice of rule for and on behalf of the respondent - State.

(2.) This is an application seeking temporary bail for a period of 90 days on the ground of assisting the family financially which consist of aged mother of 80 years and young children, the eldest of them is 16 years of age. The applicant has undergone 3 years and 4 months in jail. The applicant is also aggrieved by the fact that due to pandemic on account of Covid-19 virus, the help from the relatives also has nearly stopped.

(3.) On hearing learned APP and also on perusal of the material on record, there appears to be a genuine ground. Noticing the advanced age of the mother and young age of children, we are inclined to consider his case.