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Judgment
Nirzar S. Desai, J
Rule. Learned APP waives service of notice for and on behalf of the respondent – State.
By way of the present application, the applicant has prayed to release him on temporary bail on the ground of providing financial assistance to his family.
Learned Additional Public Prosecutor for the respondent has opposed this application.
Considering the aforesaid facts and circumstances of the case and reasons stated in the application as well as looking to the jail record of the applicant, I am of the opinion that the present application requires consideration and the same is allowed. The applicant shall be released on temporary bail for a period of fourteen days from the date of his actual release on usual terms and conditions and on executing of personal bond of Rs.10,000/- (Rupees Ten Thousand) with two local sureties of Rs.50,000/- (Rupees Fifty Thousand) to the satisfaction of the concerned Jail authority. The applicant shall surrender before the Jail Authority on completion of temporary bail period, without fail.
If the applicant leaves the territory of State of Gujarat, he shall inform the concerned police station where he is going to stay in the State of Orissa as he belongs to State of Orissa and shall mark presence before the nearest police station of his residence in the State of Orissa twice in a week during temporary bail period.
Rule is made absolute to the aforesaid extent. Registry is directed to communicate this order to the concerned Jail Authority by fax / email message forthwith. Direct service is permitted.