ASHRAF Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue Rule returnable forthwith. Ms. Nidhi Vyas, learned Assistant Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) This is an application seeking release of the petitioner, who has been detained by way of order bearing No.PCB/DTN/PASA/245/2020 dated 05.03.2020, on temporary bail for the period of 60 days, who is presently at Rajkot jail, because of his mother's illness. He also needs to help his family residing within the jurisdiction of Madhavpura police station, Ahmedabad.

(3.) This Court has heard, learned advocate Mr. Barajia for the petitioner and Ms. Nidhi Vyas, learned Assistant Public Prosecutor for the State.