RAMBHAI NARESHBHAI GADHAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Chetna Shah, learned Additional Public Prosecutor waives service of rule on behalf of respondent?state.

(2.) This is an application preferred by the applicant arrested in connection with Cr.No.I?04 of 2018 praying for temporary bail for a period of 30 days on the ground of cultivation of winter crops on agricultural land.

(3.) Learned advocate Ms.Mittal Patel, appearing for the applicant, has submitted that the agricultural land is family land whereas, the applicant is one of the co?owner of the land and residing separately. The learned advocate has prayed for the adjournment.