PRAVIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Shri J. K. Shah waives service of rule on behalf of respondent - State.

(2.) Heard learned advocate Shri Mittal Patel for the applicant and learned APP Shri J.K. Shah for the respondent State.

(3.) This application was originally preferred inter alia, submitting that since wife of the applicant was pregnant and she was carrying pregnancy of more than 8 months, therefore, the applicant wanted to be released on temporary bail to take care of his wife. Now, this Court is informed by learned Advocate for the applicant that wife of the applicant has already delivered baby boy on 04.11.2020. Submitting as such, learned Advocate for the applicant requested that the applicant may be released on temporary bail for few more days.