MOHAMMAD SULTAN FIROZ SHAIKH 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 his mother has prayed for release on temporary bail on the ground of providing financial assistance to his family and on the ground of illness of his parents.

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