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Judgment
15 paragraphs · 256 wordsB.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 medical
treatment of his mother and providing financial aid to his family.
I have heard learned Additional Public Prosecutor for the respondentÂState 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 10(Ten) days 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 Porbandar District.
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.