LAKHANSING @ LAKHIYO @ BHURIYO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Yash H. Joshi, learned advocate for the applicant, has made the draft amendment. The same is granted and may be carried out during the course of the day.

(2.) Rule. Mr.J.K.Shah, learned Additional Public Prosecutor, waives service of notice of Rule on behalf of respondent - State.

(3.) This application has been preferred by the applicant, with a prayer to release him on temporary bail for a period of thirty days, on account of the forty-five per cent burn injury sustained by his mother, who is required to be treated in the Civil Hospital and has been advised plastic surgery.