VIPUL JIVRAJBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicant through jail seeking temporary bail for a period of 30 days on the ground of financial help to his family.

(2.) Heard learned APP appearing for the respondent- State and perused the jail record.

(3.) Rule. Learned APP waives service of notice of rule on behalf of respondent - State.