NOOR BIBI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.

(2.) The present application is filed by the under trial prisoner seeking temporary bail for a period of 30 days in connection with file No.NCB/AZU/CR-09/2014 (NDPS Case No.7 of 2015) on the ground to attend the post death ceremony of her husband, who expired on 01.09.2019.

(3.) In view of the aforesaid facts and considering the jail report and document regarding death of husband, the application deserves consideration.