ABDULTAWAB MOHAMMED HANIF VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. A.R. Kadri, learned advocate for the applicant and Mr. Nikunj Kanara, learned AGP for the respondent- State.

(2.) Learned AGP places the statement of brother of the present applicant, which is taken on record. It reveals from the statement that the marriage is fixed on 04.01.2020 at Modasa and there is a function of Valima on 05.01.2020.

(3.) This application has been filed seeking temporary bail for a period of 20 days in connection with the detention of applicant under PASA Act.