PARESH JAYANTIBHAI AGHARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) <JGN>Abhilasha Kumari,A.J.Shastri</JGN> <ADV>Ronak Raval</ADV> <AT>CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 17420 of 2017 In CRIMINAL APPEAL NO. 930 of 2015</AT> <SI><ACT>Indian Penal Code, 1860</ACT><S>S.302</S><S>S.323</S><S>S.337</S><S>S.504</S><S>S.506(B)</S> </SI> <JT> <PARA> <JGN>Abhilasha Kumari,A.J.Shastri</JGN> 1. Rule. Mr.Ronak Raval, learned Additional Public Prosecutor, waives service of notice of Rule for the respondents.

(2.) This application dated 24.06.2017, has been preferred by the applicant, through Jail, with a prayer to release him on temporary bail for a period of thirty days in order to carry out agricultural activities on his land, the details of which have been annexed in the shape of a copy of Village Form No.7/12.

(3.) The applicant is undergoing life imprisonment in connection with offences punishable under Sections 302, 323, 337, 504 and 506(2) of the Indian Penal Code, 1860.