KESHARKHAN AELAMKHAN JATMALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice Rule on behalf of the respondent-State.

(2.) Present application has been preferred by the applicant to release him on temporary bail for a period of 30 days in connection with C.R. No.11211058210131 of 2021 with Bajana Police Station, Surendranagar on the ground of wife of the present applicant is pregnant and probable date of delivery of child is given 1st September.

(3.) It appears from the jail record that the applicant has not been released once till date and the conduct of the applicant is reported to good. Further, the verification is carried out which indicates that new born child of the applicant is admitted in hospital.