RANIBEN Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) Heard Mr.Patel, learned advocate for the applicant and Ms.Bhatt, learned APP for the respondent State.

(2.) Rule returnable forthwith. Learned APP has waived service of Rule.

(3.) The applicant is convicted in Sessions Case No.353 of 2014 for offence punishable under Sections 302 , 114 of Indian Penal and is sentenced to undergo life imprisonment. He has submitted this application and requested for temporary bail to avail medical treatment.