JASHVANT @ RAJU BALRAMBHAI KANOJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Mr.K.P.Raval, learned Additional   Public   Prosecutor   waives   service notice  of  rule  for  and  on  behalf  of  respondents.

(2.) Applicant convict is seeking temporary bail on the   ground   of   restoration   of   house   and   also   to help  his  family.

(3.) Considering the submissions and also the photograph  produced  and  also  considering  the  fact that   the   applicant   had   been   granted  temporary bail  on  earlier  occasions,  his  request  is  acceded to  allowing  him  temporary  bail  for  the  period  of ten  (10)  days.