KISHORBHAI PARSHOTTAMBHAI THUMMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned APP Mr.Devnani waives service of rule on behalf of respondent ?State.

(3.) This application has been filed by the applicants seeking temporary bail on the ground that regular bail application of the applicants is pending for hearing, however, wife of the applicant no.1 is alone and the applicant no.2 is having one minor son and aged mother.