JAYSHREEBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms.M.D.Mehta, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) This is an application whereby the applicant has been released on temporary bail, which was granted by this Court (Coram: B.A.Vaishnav, J.) on 20.04.2020 in Criminal Miscellaneous Application No. 6071 of 2020. Thereafter, once again on 07.05.2020, this Court (Coram: R.P. Dholaria, J.) extended the same for four weeks and the applicant was to surrender on 11.05.2020.

(3.) The wife of applicant is suffering from Dengue and, therefore, he is unable to surrender as on today. A certificate from Shri Hari Multi- Specialty Hospital has been tendered to substantiate the same.