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Judgment
Gita Gopi, J
RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.
By way of this application, the applicant has prayed to release him on temporary bail for 30 days on the ground of performing the post-death rituals
of his father, who passed away on 14.05.2021.
Heard learned advocates on both the sides. It appears from the documents produced on record that the father of the applicant had passed away on
14.05.2021.
Considering the facts and circumstances of the case, the application is partly allowed and the applicant is ordered to be released on temporary bail
for the period from 30.05.2021 to 01.06.2021 on his furnishing personal bond of Rs.5,000/-(Rupees Five Thousand Only) to the satisfaction of the jail
authority on the usual terms and conditions. On expiry of the above period, the applicant shall surrender to the jail authority forthwith.
In addition to the regular mode of service, Registry to send Writ of this order by E-mail / Fax or by any other electronic mode to the jail authority
forthwith. Rule is made absolute to the above extent.