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Judgment
Vipul M. Pancholi, J
Heard Mr. H.K.Patel, learned APP for the respondent State.
Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent – State.
By way of the present application, the applicant - convict has prayed to release him on temporary bail on the ground of providing financial assistance to the family members.
We have perused the the jail remarks, from which it is revealed that the applicant has undergone sentence of 8 years and 11 months. He was lastly released on Parole in March, 2022. His Jail conduct is found to be good.
Looking to the overall facts and circumstances of the present case, the present application deserves to be allowed.
Therefore, the present application stands allowed partly. The applicant – convict is ordered to be released on temporary bail for a period of 10 days from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees Five Thousand) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority. The authorities shall adhere to its own Circular relating to COVID-19.
The convict shall surrender before Jail Authority on completion of temporary bail, without fail.
Rule is made absolute to the aforesaid extent. Direct service is permitted.