TOSIFBHAI USMANGANI VHORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant is a convict, who is undergoing sentence of rigorous imprisonment for 7 years, in Sessions Case No. 36 of 2012 for the offence punishable under Sections 363 , 366 , 506(2) and 376 of the Indian Penal Code. He has already served sentence of two years and six months.

(2.) On the ground of marriage of his niece, he has moved this application through jail, for releasing him on temporary bail for a period of 30 days.

(3.) The marriage of the niece of the convict is scheduled on 01.02.2018. Police Sub Inspector, Anand Rural, has submitted a report dated 30.01.2018, which specifies that, if at all, he is released, he be permitted only to enter Dakor.