JIGNESH Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) This application is filed by the applicant, sister of the convict as a party-in-person for temporary release of the convict who is convicted in Sessions Case No. 84 of 2010 for offence punishable under Sections 302, 34 and 201 of the Indian Penal Code and Sections 25(1)(3) of the Arms Act and is sentenced to undergo life imprisonment. She has submitted this application for temporary release/bail of the convict for a period of thirty days on the ground of treatment of mother of the convict.

(2.) I have gone through the application and the details/reasons mentioned in the application. I have also considered the jail remarks. The photocopies of the medical papers are also produced.

(3.) The jail record and remarks reflect that the convict has been released on temporary bail for so many times for the purpose of treatment of his mother and he has surrendered before the jail authority in time.