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Judgment
Hemant M. Prachchhak, J
RULE. Learned APP waives service of notice Rule on behalf of the respondent-State.
Present application has been preferred by the applicant to release him on temporary bail for a period of 10 days in connection with C.R. No.11196010210005 OF 2021 with DCB Police Station, Vadodara on the ground of sickness of his mother.
From the jail record, it appears that the applicant is involved in offence under Sections 53 of The Disaster Management Act, under Sections 420, 308, 274, 275, 276 read with Sections 120 (B) and 114 of the Indian Penal Code and Sections 3, 7, 11 of the Essential Commodities Act and under Section 63 of Copyright Act and he is inside the jail since his arrest. Moreover, the conduct of the applicant is reported to be good.
Under the circumstances and considering the aforesaid fact situation, present application is partly allowed. The applicant- Dishant Jagdishbhai Malaviya is ordered to be released on temporary bail for a period of 7 (Seven) from the date of his actual release, on his furnishing personal bond of Rs.10,000/- to the satisfaction of the jail authority and on usual terms and conditions and on condition that the applicant shall surrender before the concerned jail authority on completion of the temporary bail period and shall mark presence before the nearest police station twice in a week. Rule is made absolute accordingly. Direct service is permitted.