ALPESHBHAI VIRCHANDBHAI DEVIPUJAK Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application is filed by the applicant through jail for releasing him on temporary bail for a period of 30 days on the ground of medical treatment of his father.

(3.) Heard the learned APP for the respondent-State and perused the application which is supported by the medical certificate.