VIRENDRA VITTHALBHAI VAISHNAV 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 convict for releasing him on temporary bail for a period of 30 days on the ground of paying amount of Rs.79,650/ before 30.11.2017 for publication of his book to the publisher.

(3.) Heard the learned advocate for the applicant and learned Additional Public Prosecutor for the respondent State and perused the application.