NILESH @ RAVI BABUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This undated application has been preferred by the applicant, through Jail, with a prayer to enlarge him on temporary bail for a period of forty­five days in order to get himself treated for kidney disease, for which he requires an operation.

(2.) The applicant is undergoing life imprisonment in connection with the offence punishable under Section 302 of the Indian Penal Code, 1860.

(3.) Pursuant to issuance of Rule on 18.08.2017, Mr.J.K. Shah, learned Additional Public Prosecutor, has produced a Medical Certificate dated 27.08.2017, which is taken on record. The said certificate has been issued by Dr.J.K. Nathwani, Medical Officer, Central Prison, Rajkot and states that after examination of the applicant, he is found to be suffering from following: