MAHENDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed through jail seeking temporary bail for 30 days on the ground of making arrangement for livelihood of family.

(2.) It is stated in the application that the applicant is in jail for more than 17 years, during which period, he has not enjoyed any temporary bail, parole or furlough. It is stated that even at the time of death of his father in 2007, he was not enlarged. It is stated in the application that in his family, his aged mother and sister are there. His sister is married and that he has not visited his aged mother for more than 10 years. Under such circumstances, the applicant-convict wants to meet his mother and wants to make arrangement for her livelihood.

(3.) As against this, learned APP opposed the application submitting that the applicant is involved in serious offence under Sec. 302, which was committed in the jail premises of Sabarmati Central Jail.