HIMANSHU MANOJBHAI LEUA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Present application through jail has been preferred by the applicant to release him on temporary bail for a period of 30 days on the ground of livelihood of the family.

(3.) Learned APP draws attention of this Court to the jail report to indicate that the applicant is involved in offecne under Sections 302, 307 and relevant Sections of IPC and he is inside the jail since 17.09.2020. Moreover, the conduct of the applicant is reported to good .