SANDIP NARSINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Dhruv Thakkar states that he has received instruction to appear for the complainant and he may be permitted to appear in the matter and to produce his vakalatnama in the appearance. Accordingly, he is permitted to appear in the matter and to produce the vakalatnama. Registry is directed to accept the vakalatnama.

(2.) Rule. Learned APP waives service of notice for and on behalf of the respondent - State and Mr. Druv Thakkar, learned advocate, waives service of rule for the original complainant.

(3.) By way of the present application, the applicant through jail has prayed to release him on temporary bail on the ground of financial assistance to his family.