DHANJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice for and on behalf of the respondent - State.

(2.) The party-in-person does not press this application qua the applicants no. 1, 4 to 11.

(3.) By way of the present application, the applicant who is brother of the accused persons has prayed to release them on temporary bail on the ground of attending the post death rituals of father of applicants no. 2 and 3.