PARMAR JIGNESHBHAI RAGHUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent-State.

(2.) This temporary bail application is filed under Section 439 of the Code of Criminal Procedure to release the applicant-accused on temporary bail in connection with Crime Register vide C.R. No. I-44 of 2013 registered with Koth Police Station, Ahmedabad (Rural), on the ground of medical treatment of the son of the applicant as he is injured by cow.

(3.) Present application is filed by Bharwad Dipikaben Bharatkumar - sister of the applicant as party-in-person.