LAWS(GJH)-2023-8-1026

DINESH Vs. STATE OF GUJARAT

Decided On August 04, 2023
DINESH 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 through jail has prayed to release him on temporary bail on the ground of providing financial assistance to the family members.

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