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Bhima Hajabhai Singrakhiya vs State Of Gujarat

Gujarat High Court · Decided on 2 June 2021 · Citation: (2021) 06 GUJ CK 0008

HON’BLE JUDGES
B.N. Karia, J
CASE NUMBER
R/Criminal Misc.Application No. 9137 Of 2021

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Judgment

15 paragraphs · 260 words

B.N. Karia, J

RULE returnable forthwith. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent â€" State of Gujarat.

The present application has been filed by the applicant through jail to release him on temporary bail for a period of 30 days on the ground of providing

financial aid to his family.

I have heard learned Additional Public Prosecutor for the respondentÂ​State as well as considered the averments made in this application.

Considering the aforesaid facts and circumstances of the case as well as considering the jail remarks, 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 2(Two) weeks 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.

During his release period, the applicant shall mark his presence on every Monday during his release period before the concerned police station

between 9:00 a.m to 4:00 p.m. and shall not leave territory of Jamnagar District and shall not enter into vicinity wherein the victim resides.

The applicant shall surrender to the Jail Authority after completion of temporary release, without fail. During the period of temporary bail, the applicant

shall not abuse the liberty granted to him and shall maintain law and order.

Rule is made absolute to the aforesaid extent.

Registry is directed to send a copy of this order to the concerned Jail Authority through email or fax forthwith.