DISHANT JAGDISHBHAI MALAVIYA 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 10 days in connection with C.R. No.11191011210046 of 2021 with DCB Police Station, Ahmedabad City on the ground of ailment of his mother.

(3.) From the jail record, it appears whenever the applicant is involved in offence under Sections 274, 275, 308, 420, 120B of IPC; Section 7(1)(a)(ii) of The Essential Commodity Act and Section 53 of The Disaster Management Act and also Section 27 of the Narcotic Drugs and Psychotropic Substances Act; he is inside the jail since 28.04.2021. Further, since then he has not been released on temporary bail till date.