PALABHAI VASHRAMBHAI HARIJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Shah, learned APP waives service of notice of Rule for the respondents.

(2.) Present application has been preferred by the applicant - Palabhai Vashrambhai Harijan (Parmar) to release him on temporary bail to attend marriage ceremony of his nephew which is scheduled on 31.5.2010 and also to manage admission of his daughter in 8th Std.

(3.) To attend the marriage ceremony of the nephew, the applicant is not required to be released on temporary bail, as it cannot be said that the applicant's presence is must.