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Judgment
A.J.Desai, J
Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent â€" State.
By way of the present application preferred through Jail, the applicant â€" convict has prayed to release him on temporary bail on the ground of
documentation and taking possession of house.
We have gone through the Jail record of the convict and perused the documents produced along with the application as well as considered the
averments made in this application. The applicant is convicted mainly for the offence punishable under Section 302 of the Indian Penal Code and
ordered to undergo life imprisonment. As per Jail record, he has undergone sentence of about 8 years and 2 months. We have also considered the fact
that in past, he was released on temporary bail and he has surrendered in time. His jail conduct is found to be good.
Considering the aforesaid facts and circumstances of the case and looking to the jail record of the convict, we are of the opinion that the application
requires consideration and the same is allowed. The convict shall be released on temporary bail for a period of two weeks from the date of his actual
release, on executing personal bond of Rs.10,000/- (Rupees Ten Thousand) before the Jail authority and on usual terms and conditions as may be
imposed by the Jail Authority. The applicant convict to surrender before Jail Authority on completion of temporary bail, without fail. Rule is made
absolute to the aforesaid extent.
After the completion of temporary bail period, the Jail Authorities shall admit the applicant in jail after strictly following the Circular dated
03.06.2020 relating to COVID-19 issued by the Superintendent of Jail, Ahmedabad.
Registry is directed to communicate this order to the concerned Jail Authority by fax / email message forthwith.