VIVEK LAXMANDAS HULDANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. Necessary amendment shall be carried out forthwith.

(2.) RULE. Learned Additional Public Prosecutor waives service of rule on behalf of the respondent - State.

(3.) In this case, previously temporary bail was granted by this Court by order dated 24.05.2021 passed in Criminal Misc. Application No.8395 of 2021 on the ground of medical treatment of his wife.