SHANTARAM Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present appeal has been preferred by the appellant through party-in-person-wife to release him on temporary bail on the ground of making financial assistance to his family.

(3.) Heard learned APP Mr.Sharma for the respondent-State and learned advocate Mr.V.H. Patel for respondent No.3.