PAPPUBHAI SHANKARBHAI MAIDA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application, the applicant through jail has prayed to release him on temporary bail on the ground of providing financial assistance to his family.

(3.) Learned Additional Public Prosecutor appearing for the respondent has opposed this application.