MAMTA ARUN BANMALI BHOLA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is by the Applicant-convict seeking temporary bail for a period of 30 days, on the ground to take care of newborn child. The Applicant Accused, who has been convicted for the offence punishable under Sec. 302 of the Indian Penal Code.

(3.) Learned advocate Mr. Beladiya for the applicant has submitted that the present applicant had delivered the baby in jail.