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Judgment
A.Y. Kogje, 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 30 days in connection with C.R. No.11211058210131 of 2021 with Bajana Police Station, Surendranagar on the ground of wife of the present applicant is pregnant and probable date of delivery of child is given 1st September.
It appears from the jail record that the applicant has not been released once till date and the conduct of the applicant is reported to good. Further, the verification is carried out which indicates that new born child of the applicant is admitted in hospital.
Under the circumstances and considering the aforesaid fact situation, present application is partly allowed. The applicant-KESHARKHAN AELAMKHAN JATMALEK 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. The applicant shall mark his presence before the Bajana Police Station, Surendranagar once while on temporary bail. Rule is made absolute accordingly. Direct service today is permitted.