AMARSINGH DEVISINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Shri Pujari, waives service of notice of rule on behalf of respondent No.1. With the consent of learned advocates appearing for the respective parties, present application is taken up for final hearing today.

(2.) Present application has been submitted by the applicant - original accused - Amarsingh Devisingh Chauhan through his father to release him on temporary bail to attend the marriage ceremony of his brother Bharatkumar which is scheduled on 27th May, 2010.

(3.) Shri Pujari, learned APP under the instructions from the concerned officer, has stated at the Bar that marriage of his brother has been got confirmed.