HIRIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) By way of the present application, party-in- person, brother-in-law of the under-trial prisoner, who is present in the Court, has prayed to release his sister-in-law on temporary bail on the ground of medical treatment of son of the under trial prisoner. In support of the application, medical papres are produced on record.

(3.) I have also gone through the jail record of the under trial prisoner and perused the documents produced along with the application as well as considered the averments made in this application. I have also considered the fact that his jail conduct found to be good and in past, she has never been released on temporary bail.