VINOD BHOLANATH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Jigar Patel appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Trupesh Kathiriya 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 help to his family.