PARBATBHAI @ PABO Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application preferred through Jail, the applicant - convict has prayed to release him on temporary bail on the ground of providing financial assistance to the family.

(3.) This Court has gone through the Jail record of the 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 Ss. 395 and 397 of the Indian Penal Code. His jail conduct is found to be good.