BHIMABHAI HARIBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By way of present application submitted through Jail, the applicant has prayed to regularize the default committed by him in complying with the order of Temporary Bail granted by this Court for 7 days on ground of death of his mother, as he surrendered before the Jail Authorities 119 days beyond the period fixed by this court and according to him, due to death of his uncle and son of the uncle and for such default, and therefore, he has prayed for condonation of the aforesaid delay.

(3.) As the application was forwarded through jail, this Court has heard learned APP for the Respondent-State.