VIJAYBHAI PANCHANDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) The present application has been filed by the applicant, wife of the original accused with a prayer to release the accused on temporary bail for a period of thirty days on the medical ground on ailment of the accused himself.

(3.) Heard party-in-person and considered the averments made in the present application as well as jail remarks produced on record.