LAWS(GJH)-2022-8-552

SUNIL HATUBHAI SINGHAD Vs. STATE OF GUJARAT

Decided On August 01, 2022
Sunil Hatubhai Singhad Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) By way of preferring this Criminal Revision Application under Sec. 102 of Juvenile Justice Act, 2015, applicant has prayed to release him on regular bail.

(3.) Heard learned advocate appearing for the applicant and learned APP appearing for the respondent-State.