DASHRATHGIRI SHANKARGIRI GOSWAMI 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 23.06.2017, has been preferred by the applicant, through jail, with a prayer to enlarge him on temporary bail for a period of 30 days in order to get himself treated for various HIV positive related ailments.

(3.) The applicant is undergoing life imprisonment for the offences punishable under Sections 302, 467, 468, 471 and 120B of the Indian Penal Code.