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Judgment
Hasmukh D. Suthar, J
Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent-State.
By this application, the applicant prays for temporary bail for making financial arrangement and providing aid, assistance and care to his ailing wife, who is advised to undergo angigraphy which would be required to carrying out a by-pass / stent surgery.
In the facts and circumstances of the case and taking into consideration the grounds urged in this application, the applicant is ordered to be released on temporary bail for a period of 10 days from the date of his actual release, on the applicant executing a bond of Rs.15,000=00 (Rupees Fifteen Thousand) to the satisfaction of the concerned authority, on usual terms and conditions.
The applicant shall surrender before the jail authority on or before the expiry of the temporary bail period, without fail.
Rule is made absolute to the aforesaid extent. Direct service is permitted.