ANIL GANDUBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The 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 making financial arrangements / providing livelihood for his family members and to take care of his aged parents.

(3.) Learned APP draws attention of this Court to the jail report to indicate that whenever the applicant was released on temporary bail, he reported to the jail authorities in time. Moreover, the conduct of the applicant is reported to be good.