IMRAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present applications, the applicant-accused has prayed to release him on temporary bail for a period of 30 days on the ground of his own marriage with Jayshriben- daughter of Haribhai Mithabhai Bhalia, resident of Flat No.102, Kailasnagar, Manishnagar Vegetable-market, above Krishna Bakery, Dabholi, Surat on 17/11/2018.

(2.) A wedding card is also annexed by the present applicant with the present applications.

(3.) In Criminal Misc. Application No.20532 of 2022, on 10/11/2022, this Court has passed following order:-