MAHESHSINGH @ MUNNA RAMBABU ... Vs. STATE OF GUJARAT &

JUDGEMENT

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

(2.) The present application has been filed by the applicant to release him on temporary bail for a period of 20 days on the ground of attending Mundan ceremony of his son. In support of this application, the applicant has produced Invitation Card at Annexure-B to the application.

(3.) Heard the learned advocate for the applicant and learned APP for the respondent-State. Perused the application and the jail remarks.