VINOD NISHAR SHREERAMLAKHAN SAHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Applicant is before this Court seeking to challenge the order of City Sessions Judge passed on 23.01.2020 rejecting his request for grant of temporary bail. The applicant had moved the Court on the ground of need of the financial assistance to the family and sought release him for the period of 30 days to enable him to make necessary arrangements of finance.

(2.) The Court, after hearing the parties and on perusal of the material on record, did not yield to the request essentially on the ground that he has three brothers, who can take care of his ailing father and there are no substantive ground to allow his request of releasing him on temporary bail.

(3.) We have heard learned Standing Counsel Mr. Kshitij Amin for NIA and Ms. Jirga Jhaveri, learned Additional Public Prosecutor for the respondent-State.