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Judgment
B.N. Karia, J
[1] RULE. Learned Public Prosecutor waives service of Rule on behalf of the respondent â€" State of Gujarat.
[2] The present application has been filed by the applicant to release him on temporary bail for a period of 15 days on the ground of financial
arrangement to his family.
[3] It appears from the record that the applicant was arrested on 10.11.2018 and thereafter, he is languishing in judicial custody since then. ChargeÂ‐
sheet was filed on 2.2.2019 and the case was committed to the learned Sessions Judge, Vadodara, vide Sessions Case No.123 of 2019. It also appears
that the marriage of the daughter of the applicant was solemnized on 4.2.2021 and at that time, the applicant was released on temporary bail from
11.2.2021 to 17.2.2021 by the learned Additional Sessions Judge, Vadodara by order dated 1.2.2021. As per the jail record, there is no adverse
remarks except late surrender by one day. It is submitted by the learned advocate for the applicant that he is obliged to pay a total amount of
Rs.72,000/Â to the decorators and caterers for the service rendered by him in the marriage of the daughter of the applicant, and therefore, they are
regularly visiting the home of the applicant in order to recover the amount due from the applicant and hence, the presence of the applicant is required.
[4] I have heard learned advocate for the applicant and learned Public Prosecutor for the respondentÂState as well as considered the averments
made in this application. It appears from the jail record that earlier whenever the applicant was released on temporary bail, he surrendered in time to
the jail authority.
[5] Considering the aforesaid facts and circumstances of the case, I am of the opinion that the application requires consideration and the same is partly
allowed. The applicant shall be released on temporary bail for a period of one week from the date of his actual release, on executing personal bond of
Rs.5,000/Â (Rupees Five Thousand only) before the Jail authority and on usual terms and conditions. Rule is made absolute to the aforesaid extent.
Direct service is permitted.
This order be communicated to the applicant in jail by the Registry forthwith.