VIJAY DEVABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal has been filed by the appellant to release him on temporary bail for a period of 30 days on the ground of participating in the procedure of distributing his inheritance land between the brothers.

(2.) I have heard learned advocate for the appellant and learned Additional Public Prosecutor for the respondent No.1 and 2.

(3.) Though served, none was present for and on behalf of the respondent no.3 to assist this court in the present matter and therefore, no arguments on the side of the respondent no.3.