SIRAJUDDIN 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 applicant through jail has prayed to release him on temporary bail on the ground of financial assistance to the family members, to attend the wedding of nephew and also house repairing.

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