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Judgment
Nirzar S. Desai, J
By way of this application, the applicant has prayed for modifying the condition imposed by order dated 12.06.2023, while granting temporary bail to the applicant on the ground of Asthi visarjan of his mother.
The Court while releasing the applicant on temporary bail for a period of 10 days imposed condition of executing the personal bond of Rs.10,000/- with two local sureties of Rs.25,000/-, therefore the applicant has prayed for modification of the aforesaid conditions on the ground of his poor financial conditions.
Today, when the matter was called out, learned APP Mr. Manan Mehta submitted the statement of the applicant was taken before the Jailer of Ahmedabad Central Jail and upon inquiry it was found that family of the applicant is living in a very poor financial condition in the State of Uttar Pradesh.
Considering the fact that due to poor financial condition, the present applicant is not in position to fulfill the conditions of the temporary bail and therefore urged by the learned APP that the Court may modify the conditions while granting temporary bail to the applicant only to the extent of furnishing of a local surety of Rs.10,000/- along with personal bond of Rs.10,000/-.
In view of the order dated 12.06.2023 is modified accordingly. The application is released for a period of 10 days upon furnishing personal bond of Rs.10,000/- with a local surety of Rs.10,000/- and on all other conditions of the bail. The application is disposed of accordingly.