TATHYA PRAGNESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of rule for and on behalf of the respondent - State.

(2.) Present application has been preferred by the applicant - accused to grant him temporary bail on account of surgery of his mother, which is likely to be performed on 26/5/2025.

(3.) Mr. Hardik Mehta, learned APP has vehemently opposed this application and submitted that date of operation has been fixed as per the convenience of the mother of the applicant. Earlier when the operation was postponed, the applicant had not immediately surrendered. Subsequently, on 18/5/2025, he has been taken by the police to the Jail authority.