LAWS(GJH)-2023-6-216

MOHANLAL Vs. STATE OF GUJARAT

Decided On June 08, 2023
MOHANLAL Appellant
V/S
STATE OF GUJARAT Respondents

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 has prayed to release him on temporary bail on the ground of providing financial assistance to his family.

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