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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 45 days in connection with C.R. No. I/100 of 2018 with Kalol Taluka Police Station, Gandhinagar on the ground of financial arrangement for applicant's family.
From the jail record, it appears whenever the applicant is involved in offence under Sections 302, 120(b), 34, 147, 148, 149 of IPC with Section 135-1 of G.P. Act; and he is inside the jail since 11.07.2018. Further, whenever he was released on bail, he reported to the jail authorities in time. Moreover, the conduct of the applicant is reported to good.
Under the circumstances and considering the aforesaid fact situation, present application is partly allowed. The applicant- Irfan @ Rajabhaiya Mustak Ali Shaikh is ordered to be released on temporary bail for a period of 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. Rule is made absolute accordingly. Direct service is permitted.