DINUBHAI BOGABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application seeking temporary bail for a period of 15 days on the ground of demise of the elder sister of the applicant on 26.6.2020.

(2.) The applicant is before this Court urging that his elder sister Jasuben aged 70 years passed away on 26.6.2020. The death certificate is also annexed. He does not have parents and being the eldest in the family, it is averred that his presence would be necessary for and on behalf of the entire family to mourn the death and also to participate in the rituals. It is his say that the post death ceremony of the elder sister is scheduled from 4.7.2020 till 8.7.2020 and therefore he may be permitted release of 15 days.

(3.) Issue Rule. Learned Special Public Prosecutor Mr. Kodekar waives service of rule for and on behalf of the respondent State.