AI Structured Summary
Not yet generated for this judgment
Judgment
Appeal is admitted.
Issue Notice to the respondents on the OA (Appeal) as well as M.A. No. 1678 of 2021, an application seeking suspension of sentence under
Section 153. GpCapt Karan Singh Bhati, Sr. CGSC accepts notice on behalf of respondents. Respondents may file their counter affidavit within four
weeks.
Heard learned counsel for the parties on an application seeking interim bail i.e. M.A. No. 1679 of 2021. Considering the fact that the applicant lost
his father on 13.08.2021, he has been in custody since 02.07.2019 and he is seeking temporary bail for a period of 30 days to perform the rituals on
account of the death of his father, we allow this application i.e. M.A. no. 1679 of 2021. Accordingly, we direct as under :
(i) That the applicant shall be released on temporary bail for a period of 30 days from the date of his release to perform the rituals on account of the death of his father.
He shall be released on furnishing a personal bond of Rs.10,000/- (Rupees Ten Thousand only) to the satisfaction of the Jail Superintendent, Central Prison,
Vadodara. He shall surrender on completion of the above period of 30 days.
(ii) That the applicant shall not commit any further offence.
(iii) That the applicant shall surrender his passport, if any, to the Competent Authority.
List the matter on 22th October, 2021.
The order be communicated to Jail Superintendent, Central Prison, Vadodara by way of Speed Post/Private Courier service and also via electronic
media.
Copy of this order be given ‘Dasti’.