YASIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Alveera Kachara appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Jadeja appearing on behalf of the respondent-State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) By way of this application the applicant prays for being released on temporary bail for the purpose of providing financial assistance to his family for medical treatment of his father .