LAWS(GJH)-2022-11-878

ALTAF GAFURBHAI PATEL Vs. STATE OF GUJARAT

Decided On November 04, 2022
Altaf Gafurbhai Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The present application has been filed by the applicant seeking temporary bail for a period of 30 days on the ground of making financial arrangement for his family members.

(2.) Heard learned advocate for the applicant and learned APP appearing for the respondent- State and perused the jail record.

(3.) It appears from the jail record that convict has lastly released in the month of October, 2022 and his jail conduct is good.