MAHENDRASINH PRAVINSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor Mr. Rakesh Patel 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 performing death rituals and Ashthivisarjan and Barva ceremony of his father - Pravinsinh. In support of this application, he has produced a copy of Death Certificate dated 30.12.2017.

(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.