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Judgment
A.M. Kapadia, J.
1 Rule. Mr. LB Dabhi, learned Addl. Public Prosecutor waives service of notice of rule on behalf of the Respondent - State of Gujarat.
Having regard to the facts of the case, the application is taken up for hearing today.
The applicant - convict prisoner, who, by judgment and order dated 4.8.2009 rendered in Sessions Case No. 4 of 2009 by the learned
Additional Sessions Judge, Court No. 4, Ahmedabad, has been convicted for the offence punishable under Sections 304(B) and 306 of the Indian
Penal Code and sentenced to RI for 14 years, has filed this application through jail authority, praying to enlarge him on temporary bail for a period
of 30 days, to enable him to render medical treatment to his father, who is a patient of heart ailment.
Having heard Mr. LB Dabhi, learned APP for the Respondent - State of Gujarat and upon perusal of the averments made in the application so
also the jail remark sheet, since the applicant has not produced any supporting documents with regard to ailment of his father, we are not inclined
to grant temporary bail in favour of the applicant. Therefore, the application deserves to be rejected.
For foregoing reasons, the application fails and it is accordingly rejected. Rule is discharged.