VIJAYKUMAR TAKHUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.R.C. Kodekar, learned Additional Public Prosecutor waives service of rule on behalf of respondent no.1- State.

(2.) By this application which has been filed through the Jail authorities the applicant- convict seeks temporary bail for a period of 30 days for the purpose of making necessary arrangement for securing admission of his sons in ITI Course.

(3.) Heard Mr.R.C. Kodekar, learned APP for respondent no.1 State. A perusal of the Jail record reveals that the applicant has undergone more than 5 years imprisonment. During the said period the applicant has been enlarged on temporary bail on several occasions and by and large he has reported on time. Under these circumstances, the Court is inclined to exercise discretion in favour of the applicant.