DADO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicant - wife of the accused, as a party-in-person, has prayed to release the accused on temporary bail for a period of 30 days on the ground of religious ceremony of his children.

(2.) Ms. Shivangi D. Vyas, learned advocate for the respondent original complainant vehemently opposed this application. Affidavit-in-reply filed on behalf of original complainant is taken on record.

(3.) Heard learned APP for the respondent-State as well as considered the averments made in the present application and other relevant documents including jail remarks produced on record.