PRAGNESH LAXMANBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Maithili Mehta, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent - State.

(2.) Heard learned Advocate Ms. Khushbu P. Vyas for the applicant and learned APP Ms. Maithili Mehta for Respondent-State.

(3.) Present application has been preferred by the applicant, whereby the applicant has prayed for his release on temporary bail on the ground that his presence is required for making financial arrangement for medical expenses that may be incurred for operation of his wife. Alongwith his application, the applicant has also submitted the medical papers of his wife.