DEBJYOTI DIPAK DASGUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) By way of the present applications, the applicant, has prayed to release the applicant on temporary bail on the ground of death of his father. Learned advocate for the applicant state that present applicant is in jail since last five years and has not been released on a single occasion. Applicant is only son of the deceased father. Therefore, submit to allow present application.

(3.) Learned Additional Public Prosecutor appearing for the respondent has opposed this application. Learned APP asked to verify the fact of the death of the father of the accused from the concerned authorities. However, since the applicant is the resident of Calcutta the fact of death of his father could not be verified by investigating agency.