BANSI BABULAL GAJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Pranav Trivedi, learned APP waives service of notice of rule for respondent-State.

(2.) This application is directed against the order dtd. 7/5/2016 passed by the learned (Ad-hoc) Principal Civil Judge and Judicial Magistrate (First Class), Lalpur, Jamnagar by which the applicant has been remanded to the police custody for two days.

(3.) Heard Mr. Pratik Jasani, learned counsel for the applicant and Mr. Pranav Trivedi, learned APP for the respective parties.