SHAHBAZKHAN YUSUFKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor Mr. K.P. Raval waives service of Rule on behalf of the respondent - State of Gujarat.

(2.) The present Application has been filed by the applicant to release him on temporary bail on the ground of medical treatment of his son, who is suffering from Dengue Fever. In support of this application, he has produced a copy of Medical Certificate dated 25.12.2017 issued by Dr. Kirit F. Amin.

(3.) I have heard learned advocate for the applicant and learned Additional Public Prosecutor for the respondent- State as well as considered the averments made in this application. It appears from the jail record that earlier whenever the applicant was released on temporary bail, he surrendered in time before the jail authorities.