BALDEVBHAI BUDHABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application, through jail, came to be filed by the applicant seeking temporary bail for a period of 30 days for the purpose of treatment of his mother. The present applicant is involved in a serious offence of 302, IPC .

(3.) It appears that for the same cause, applicant has approached Sessions Court by way of application being Criminal Miscellaneous Application No.1216 of 2022, however the same came to be dismissed vide order dated 03 rd March, 2022 by learned Additional Sessions Judge, Court No.30, City Sessions Court, Ahmedabad, on the following grounds.