NIMESH JAYNTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Hardik Kothari, learned advocate for the Applicant and Mr. J.K.Shah, learned APP for the respondent State through Video conferencing. At the joint request, the Rule is fixed forthwith. RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent - State of Gujarat.

(2.) The present application has been filed by the applicant to release him on temporary bail on the ground of treatment of his mother who lives alone and has placed certificate issued by Doctor in this regard, and therefore, presence of the present applicant is required.

(3.) Per contra, Mr. J.K.Shah, learned APP has submitted that he has received jail remarks and according to him, the present applicant was earlier enlarged on bail and he has surrendered on time and as per the jail remarks his conduct is good.