BHUPAT NAGJIBHAI SUTREJA 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 has prayed to release him on temporary bail on the ground of treatment of his father.

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