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Judgment
Having heard the learned counsel for the parties, we issue Notice to the respondents on M.A. No. 2701 of 2021 directing them to file their objections within six weeks.
In the meanwhile, keeping in view the condition of the applicant's wife and for the purpose of undertaking her treatment, we direct as under :
(i) That the applicant shall be released on temporary bail for a period of two months from today. He shall be released on furnishing a personal bond of Rs.5,000/- (Rupees Five Thousand only) to the satisfaction of the Principal Registrar, Armed Forces Tribunal, Principal Bench, New Delhi.
(ii) That the applicant shall not commit any further offence.
(iii) That the applicant shall surrender his passport, if any, to the Principal Registrar, Armed Forces Tribunal, Principal Bench, New Delhi.
The applicant shall surrender before the Superintendent, Central Prison, Parappana Agrahara, Hosa Road, Electronic City, Bangalore - 560100 after completion of the aforesaid period of temporary bail. The Superintendent shall inform the Principal Registrar of this Tribunal about the surrender of the applicant.
The order be communicated to the Superintendent, Central Prison, Parappana Agrahara, Hosa Road, Electronic City, Bangalore - 560100 by way of Speed Post/Private Courier service and also via electronic media.
List the matter on 21st January, 2022. Copy of this order be given 'Dasti'.