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Judgment
Hemant M. Prachchhak, J
RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-State.
The present application through jail has been preferred by the applicant to release him on temporary bail for a period of 30 days on the ground of making financial arrangements / providing livelihood for his family members and to take care of his aged parents.
Learned APP draws attention of this Court to the jail report to indicate that whenever the applicant was released on temporary bail, he reported to the jail authorities in time. Moreover, the conduct of the applicant is reported to be good.
Under the circumstances and considering the above, present application is allowed in part. The applicant is ordered to be released on temporary bail for a period of FIFTEEN (15) DAYS on his furnishing personal bond of Rs.10,000/- (Rupees Ten Thousand Only) to the satisfaction of the jail authority and on usual terms and conditions and on condition that the applicant shall surrender before the concerned jail authority on expiry of temporary bail. Rule is made absolute accordingly. Registry to communicate this order through Fax to Jail Authority.