SHARIFKHAN JARIFKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.L.R. Pujari, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the respondents.

(2.) PRESENT application has been preferred by the applicant ­ original convict - SHARIFKHAN JARIFKHAN PATHAN to release him on temporary bail for a period of 30 days on the ground of marriage of his nephew and engagement ceremony of his nephew.

(3.) THEREAFTER the applicant preferred another application for temporary bail in the month of September, 2012 for his medical treatment, which also came to be rejected by this Court by order dtd.15/9/2012.