THAKOR JAYANTIJI LAGHUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Dabhi, learned APP, waives service of notice of RULE on behalf of the respondent-State.

(2.) HEARD Mr.Devang Joshi, learned advocate for the applicant and Mr.Dabhi, learned APP for the respondent-State.

(3.) MR.Joshi, learned advocate for the applicant has submitted that considering the nature of offence, alleged involvement of applicant accused no.2 and the role attributed to the applicant accused No.2, and also considering the fact that charge sheet has been filed and the investigation is over, present applicant may also be released on bail.