ARYAN JAGDISHBHAI PADHIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Party-in-Person for the applicant and learned Additional Public Prosecutor Mr.N.J.Sharma 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 the family.