YOGESH RAMANLAL BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned Additional Public Prosecutor waives service of Rule for and on behalf of the respondent - State of Gujarat.

(2.) The present application has been filed by an under-trial prisoner-applicant herein, through his son, to release him on temporary bail on the ground of initiating his retirement procedure and submit documents thereof, which are produced in support of this application.

(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 released on temporary bail, he surrendered in time to the jail authority.