CHHABILDAS NARANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr.H.K.Patel waives service of Rule on behalf of the respondent-State.

(2.) The present application is filed by the under trial prisoner, seeking temporary bail for a period of 25 days in connection with I-CR No.03 of 2019 registered with Gandhidham Railway Police Station for offences under Sections 302 , 120B , 397 , 201 and 34 of the Indian Penal Code, Sections 25(1)(a) , 25(B) and 27 of the Arms Act, Sections 141 , 144B and 115 of the Indian Railway Act and Section 135 of the Gujarat Police Act.

(3.) Learned Senior Advocate for the applicant submitted that marriage function of the son of the applicant is scheduled between 26.11.2020 to 28.11.2020 and therefore, his presence is required. It is submitted that the applicant had filed Criminal Misc.Application No.324 of 2020 before the Additions Sessions Court, Bhachau, which was rejected by order dated 02.11.2020. Learned Senior Advocate for the applicant drew attention of the Court to what is recorded by the Additional Sessions Court with regard to submission made by the APP with regard to keeping the applicant present for the ceremony under police escort.