RAJU ROOPCHAND KRISHNANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicant through his wife seeking temporary bail for a period of 60 days on the ground of his own treatment.

(2.) Heard learned advocate for the applicant and 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.