KETAN CHATURBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Ronak Raval, learned Additional Public Prosecutor, waives service of notice of Rule for the respondents.

(2.) This application has been preferred by the applicant, who is presently on temporary bail, with a prayer to extend the period of temporary bail granted to him vide order dated 28.06.2017, passed by this Court, in Criminal Misc. Application No.16092 of 2017.

(3.) The applicant is undergoing life imprisonment in connection with offences punishable under Sections 302 and 201 of the Indian Penal Code, 1860.