JENTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Rakesh patel learned APP.

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

(3.) The applicant is convicted in Sessions Case No. 33 of 2014 for offence punishable under Sections 302, 307, 332, 504, 120B, 147, 148 and 149 of Indian Penal Code and is sentenced to undergo imprisonment. He has submitted this application, through jail, and requested for temporary bail on the ground that his son and daughter have passed 10th and 12th standard examinations and he wants to arrange funds for the fees of his children.