LAWS(GJH)-2020-4-86

BHANUBHAI JODHABHAI BHARWAD Vs. STATE OF GUJARAT

Decided On April 07, 2020
BHANUBHAI JODHABHAI BHARWAD Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocates for the parties through video conferencing.

(2.) Leave to amend the prayer clause (A) is granted. Accordingly, name of police station will be read as Nadiad Town Police Station, Kheda in place of City "C" Police Station, Jamnagar.

(3.) The present application has been filed by the applicant seeking temporary bail for a period of 30 days on the ground that the applicant is aged about 62 years and is not keeping good health.