RITESHKUMAR ARVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Buddhabhatti, learned Sp.P.P. waive service of notice of Rule on behalf of respondent State. By consent, Rule is fixed forthwith.

(2.) The applicant has taken out this application for seeking indulgence from the Court for condoning 17 days late surrendering on account of the reasons stated in the application.

(3.) The applicant was released on temporary bail on 18.10.2017 and he was to surrender on 29.10.2017. In the interregnum period, on 23.10.2017 his brother in law passed away and his mother had suffered ailment and she was required to be treated for Chicken Guniya as it is stated in his application.