UMESH SATYANARAYAN VANAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the FIR is registered under the provisions of Indian Penal Code and the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , the present appeal has been filed by the appellant seeking temporary bail for a period of four weeks on the ground of treatment of his father.

(2.) Heard learned APP appearing for the respondent- State and perused the jail record.

(3.) Admit. Learned APP waives service of notice of admission on behalf of respondent - State.