KALUBHAI RANCHHODBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ADMIT. Learned APP waives service of notice of admission for and on behalf of the respondents no.1 and 2. No notice against the respondent no.3-original complainant as she was expired.

(2.) The present appeal has been filed by the appellant to release him on temporary bail for a period of 30 days on the ground of attending marriage ceremony of his nephew which is scheduled to be fixed on 7/2/2022.

(3.) I have heard learned advocate for the appellant and learned Additional Public Prosecutor for the respondent-State.