JAYESH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application, the applicant has prayed to release him on temporary bail for a period of 30 days on the ground of his own marriage which is scheduled to be held on 31/8/2022.

(3.) Learned advocate appearing on behalf of the applicant states that the applicant may be released on temporary bail by imposing suitable conditions.