SURESHPRASAD VIDYAPRASAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP wavies service of rule for the Respondents. This is an application for grant of temporary bail on the ground that the applicant is a retired pensioner and as per the rules, every year, there is a verification process required to be conducted after Dipavali in or around the month of November to ascertain, whether the pensioner is alive or not.

(2.) The applicant is convicted in POCSO Case No. 4 of 2014 for the offence punishable under Sections 376 and 354 of the Indian Penal Code and Sections3, 4 AND 7 of the Protection of Children from Sexual Offences Act, 2012.

(3.) It is urged by the applicant that, if, he is not allowed to sign after due verification of his being alive, the pension may be discontinued and his family would suffer.