SAURABH LAVANIA,J. - (1.)Supplementary affidavit filed in the Court today is taken on record.
(2.)Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
(3.)On a query being put, learned AGA submitted that he has complete instructions in the matter, as such, this Court proceeded to hear the application for grant of bail on merits.