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.11196010210005 OF 2021 with DCB Police Station, Vadodara on the ground of sickness of his mother.

(3.) From the jail record, it appears that the applicant is involved in offence under Sections 53 of The Disaster Management Act, under Sections 420, 308, 274, 275, 276 read with Sections 120 (B) and 114 of the Indian Penal Code and Sections 3, 7, 11 of the Essential Commodities Act and under Section 63 of Copyright Act and he is inside the jail since his arrest. Moreover, the conduct of the applicant is reported to be good.