VASHRAMBHAI GOVINDBHAI MIYATRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent ' State.

(2.) By way of the present application, the applicant has prayed to release him on temporary bail on the ground of admission of his son in M.B.A. as well as for verification of pension.

(3.) Considering the Jail record of the under-trial prisoner and perusing the documents produced along with the application as well as considering the averments made in this application and considering the fact that in past, he was released on temporary bail and he had surrendered in time, the present application deserves to be allowed.