BABUBHAI @ BHALIYO SOMABHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.J.K.Shah, learned Additional Public Prosecutor, waives service of notice of Rule on behalf of respondent ­ State.

(2.) This application dated 1.6.2017, has been preferred by the applicant, through jail, with a prayer to regularize his late surrender to Jail by three days, when he was released on temporary bail on the previous occasion.

(3.) The applicant is undergoing life imprisonment in connection with offences punishable under Sections 302 and 452 of the Indian Penal Code, 1860.