JASMINBHAI BHARATBHAI KOTHARI Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) Heard learned advocate Ms.Gayatriba Jadeja for the applicant and learned Additional Public Prosecutor Mr.Hardik Soni for the respondent.

(2.) In the facts of the case, Rule, returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent.

(3.) While originally the present application for temporary bail was filed on the ground of atthai ceremony of the daughter of the applicant, date of the ceremony had already passed by when the matter came up for consideration.