DEVRAJBHAI @ DEVO HAKABHAI MALAKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondentState.

(2.) The present application is filed by the applicant for the purpose of seeking temporary bail for a period of 30 days on the grounds mentioned in the application.

(3.) Mr.P.B.Khambholja, learned advocate for the applicant, has submitted that the parents of the applicant are not keeping good health as they are of advance age and further, the applicant has become father of child, who is born on 25.11.2019. But, on account of this pandemic situation, he has not been able to see the face of his child and as such, considering this fact, the request for temporary bail be considered.