MANOJ NANDKISHOR VYAS Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application has been filed by the applicant to release him on temporary bail for a period of 60 days on the ground of his medical treatment.

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