SOLANKI NAVGHANSINH SURABHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Nisarg D Shah for the Applicant through video conference.

(2.) The present application is filed by the Applicant seeking temporary bail for a period of 30 days in connection with C.R. No. PROHI 70/2018 registered with Santhal Police Station, Mahesana on the ground of operation of his father.

(3.) Rule returnable forthwith. Learned APP Mr. Chintan Dave waives service of Rule on behalf of the Respondent State.