AI Structured Summary
Not yet generated for this judgment
Judgment
Gita Gopi, J
RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.
The present application is filed by the applicant â€" accused seeking temporary bail for a period of 07 days in connection with C.R.
No.11210004200092 of 2020 registered with Amroli Police Station, Surat on the ground of marriage of his son.
Mr.D.U.Mehta, learned advocate for the applicant submitted that earlier, the marriage of son of the applicant was to be solemnized on 23.05.2021.
As the matter could not be taken up for hearing at the relevant time, the marriage was postponed to 30.05.2021 and the affidavit in that regard has
also been filed by son of the applicant.
Ms.Nisha Thakore, learned APP, opposes the present application and submitted not to enlarge the present applicant on temporary bail.
Considering this fact into consideration and the jail report, the application is partly allowed. The applicant is ordered to be released on temporary bail
for a period from 29.05.2021 to 04.06.2021, on his furnishing a personal bond of Rs.10,000/- (Rupees Ten Thousand Only) to the satisfaction of the jail
authority, on usual terms and conditions and on a further condition that he shall mark his presence on alternate day at Amroli Police Station, Surat. He
shall surrender to the Jail authorities on 05.06.2021.
In addition to regular mode of service, office to send this order to the concerned jail authority by e-mail/Fax or by any other electronic mode.Direct
service is permitted.