ARYAN ALPESHBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr. J.K. Shah, waives service of notice of Rule for and on behalf of respondent - State.

(2.) Present application filed by the applicant seeking temporary bail for a period of 10 days for giving re-test examination of semester-5 of B.com.

(3.) It appears that the applicant has approached the learned Sessions Court by way of Cri. Misc. Application No. 558 of 2022. However, the same came to be rejected vide order dtd. 7/5/2022, observing inter alia as under: