SIDHIK HUSEN SAMA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application, the applicants have prayed to release them on temporary bail on the ground of attending post death rituals of their niece.

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