DHARMENDRASINH BATUKSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) The present application has been filed by the applicant, uncle of the original accused with a prayer to release the accused on temporary bail for a period of 30 days on the ground of requirement of presence of all the account holders of land measurement of which family land is fixed on 24/11/2022.

(3.) Heard party-in-person, uncle of the accused and learned APP for the respondent-State as well as considered the averments made in the present application.