PAMPANIYA AGNISHBHAI HAMIRBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behlaf of the respondent No.1-State.

(2.) This application is filed for temporary bail by the wife of the undertrial prisoner on the ground that her father has expired on 30.06.2017 and the applicant is managing the situation of her family also, as her father was suffering from Cancer since long. The requirement of the applicant is to take care of the family after death, as the brothers-in- law are very young in age. The Party-in-person refers to the death certificate and submits that from the beginning, as her father was suffering with cancer, the applicant-undertrial use to take care of the family as the brothers-in-law are very young in age.

(3.) Learned APP tenders the jail report which indicates that earlier on one occasion, the undertrial prisoner was released on temporary bail and has reported in time. The jail conduct is reported to be good.