AASIF @ JINAT SAFIBHAI PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor Mr H.K. Patel waives service of rule on behalf of the respondent-State.

(2.) This application for temporary bail is filed on the ground of surgery of the mother of the applicant, who is suffering from Acute Appendicitis. Today, the learned advocate for the applicant produces on record a certificate issued from Manavdip Surgical Hospital signed by Dr. Rasik Vaghasiya that the surgery of the mother of the applicant is scheduled on 17.07.2017.

(3.) The learned APP produces on record jail report, which is indicating that the applicant has been enlarged on temporary bail on several occasions earlier and that he has reported in time.