NARESHBHAI DINUBHAI DHANDHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present criminal appeal has been preferred by the appellant seeking temporary bail for a period of 30 days on the ground to attend the marriage ceremony of his sister.

(2.) Heard learned advocate appearing for the appellant and learned A.P.P. for the respondent-State.

(3.) It is submitted by learned advocate appearing for the appellant that marriage of applicant's sister is fixed on 17/2/2022 and the functions will start from 16/2/2022, therefore presence of appellant is required for arranging the fund of marriage. It is further submitted that health of appellant's father is not well and appellant's brother is residing separately after his marriage. Therefore as being responsible person in family and as being brother his presence is very much required. Hence, it is requested by learned advocate appearing for the appellant to allow present criminal appeal.