DEVRAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties through video conferencing.

(2.) Rule. Learned APP Mr.Devnani waives service of rule on behalf of respondent-?State.

(3.) This application has been filed by the applicant seeking temporary bail for a period of 60 days during pendency of Special Civil Application No.5888 of 2019, in which the applicant-? petitioner has challenged the order dated 28.02.2020 passed by the respondent No.2 under the Gujarat Prevention of Antisocial Activities Act, 1985.