LAWS(GJH)-2022-10-226

ALIBHAI NATHUBHAI LADAK DAFER Vs. STATE OF GUJARAT

Decided On October 03, 2022
Alibhai Nathubhai Ladak Dafer Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

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

(2.) By way of the present application, party-in-person-wife of the applicant has prayed to release him on temporary bail for a period of 30 days on the ground of 'Khatna" ceremony of his son.

(3.) Learned Additional Public Prosecutor appearing for the respondent has opposed this application.