SHAILESH NANALAL PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. H. S. Soni, learned Additional Public Prosecutor has waived service of Rule.

(2.) This application is filed by the applicant, under trial prisoner of Criminal Case No.I-224 of 2008 for the offence punishable under Sections 307, 114 of the Indian Penal Code and Section 25(1)(a), 29(a) of the Arms Act and Section 135 of the Bombay Police Act for temporary release for a period of thirty days on the ground of engagement of his son which is scheduled on 06/01/2019.

(3.) Heard learned advocate for the applicant and learned APP for the respondent-State.