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Judgment
When the matter is called out, none is present.
The applicant-prisoner has taken out this application through jail seeking temporary bail on account of providing financial assistance to the family. The Jail remark-sheet indicates that the applicant-prisoner has lastly released in the year 2016. The jail remark-sheet also indicates that whenever the applicant-prisoner was released on bail, he reported in time.
Looking to the averments made in the application and the fact, we are inclined to grant
temporary release of applicant-prisoner for the period of 15 days from the date of his actual release, on usual terms and conditions, upon the applicant-prisoner executing a personal bond in the sum of Rs.5000/- (Rupees Five Thousand only) before the jail authority and he shall surrender to the jail authority on expiry of the temporary bail before 5:00 P.M. on the following terms and conditions that he shall:
(a) not take undue advantage of his liberty or misuse his liberty:
(b) not act in a manner injurious to the interest of justice:
(c) maintain law and order;
If breach of any of the above conditions is committed, the Sessions Judge concerned will be free to issue warrant or to take appropriate action in the matter.
Criminal Misc. Application is partly allowed. The applicant-prisoner be informed accordingly.