JAYRAJSINH MADHUBHA GADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Maithili Mehta, the learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By way of present writ-application the writ-applicant has prayed for the following reliefs :-

(3.) The Court below while passing order dtd. 27/11/2018 rejecting the bail to the accused in Criminal Misc. Application No.961 of 2018 directed qua the writ-applicant in para-6 and direction No.2 of the operative part of the order which reads thus :-