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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.11191011210046 of 2021 with DCB Police Station, Ahmedabad City on the ground of ailment of his mother.
From the jail record, it appears whenever the applicant is involved in offence under Sections 274, 275, 308, 420, 120B of IPC; Section 7(1)(a)(ii) of The Essential Commodity Act and Section 53 of The Disaster Management Act and also Section 27 of the Narcotic Drugs and Psychotropic Substances Act; he is inside the jail since 28.04.2021. Further, since then he has not been released on temporary bail till date.
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) days 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 at Vadodara twice in a week. Rule is made absolute accordingly.
Direct service is permitted.