KUTBUDDIN @ RAJA NIZAMUDDIN SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Ms.Shruti Pathak, learned Additional Public Prosecutor waives service notice of rule for and on behalf of respondents.

(2.) This is an application for temporary bail on the ground of his minor sons suffering from acute hepatitis and as a result thereof, jaundice has set in.

(3.) Applicant is an accused in a case registered with J.P. Road police station, Vadodara city in connection with C.R.No.I-44 of 2012 for the offences punishable under sections 406, 420 and 120-B of the Indian Penal Code. The applicant was arrested on 3.5.2013 and had been given temporary bail couple of times. He has made a request for grant of temporary bail on the ground of illness of both his sons for the period of fortnight.