RUTULBHAI @ SURABHI JAGESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application has been filed for releasing the applicant, a life convict, on temporary bail on the ground to help his wife as she has recently given birth to a baby girl.

(3.) Heard learned APP for the respondent-APP as well as learned advocate for the complainant. Perused the papers available before us.