DHIRAJ DIPAKBHAI KANOJIYA 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 in connection with C.R. No.I- 167 of 2018 with Panigate Police Station, Vadodara City on the ground father of the applicant has expired on 14/9/2021. A copy of death certificate is produced on record.

(3.) From the jail record, it appears whenever the applicant is involved in offence under Ss. 302, 504 and other Sec. of IPC and he is inside the jail since 3/9/2018. Further, when he was released on bail, he reported to the jail authorities in time.