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Judgment
Hasmukh D. Suthar, J
1 RULE. Learned APP waives service of notice Rule on behalf of the respondent-State.
2 This application is filed for temporary bail by the applicant on the ground of providing financial assistance to his family as well as to give moral support to his wife.
Learned Additional Public Prosecutor has placed on record the jail report which indicates that earlier the applicant was released on temporary bail for 3 days and he surrendered in time.
Considering the averments made in the application and the material placed on record, it appears that the applicant got married on 28.01.2022 and the incident took place on 19.03.2022 and after short span, he was arrested and is in jail since 20.03.2022. In view of the facts of the case, the application is partly allowed and the applicant is ordered to be released on temporary bail from 10. 11.2023 to 19.11.2023 on the applicant’s furnishing personal bond of Rs.10,000/- to the satisfaction of the concerned authority, on usual terms and conditions. The applicant shall mark his presence before the concerned police station once during his release period. The applicant shall surrender before the concerned jail authority on 20.11.2023. No further extension shall be granted.
Rule is made absolute accordingly. Direct Service is permitted.