AJMALJI RUPSANGJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP Ms. C.M.Shah waives service of Rule on behalf of the respondent-State.

(2.) This application for temporary bail through jail is filed by the convict, undergoing life sentence for the offence punishable under Section 302 of the Indian Penal Code by the Additional Sessions Court, Mahesana . The application is filed for temporary release for 30 days on the ground of providing financial assistance to the family of the applicant. The applicant is still in jail and has undergone imprisonment for two years two months and sixteen days .

(3.) When the matter was taken-up, it was noticed by the Court that though the applicant has completed more than two years of imprisonment, the furlough, to which the applicant is entitled to, has not been granted to the applicant, and therefore, in order dated 22.02.2018, it is recorded as under: