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Judgment
Gita Gopi, J
Rule. Learned APP waives service of rule for the respondent- State.
This is an application by the under-trial prisoner, seeking temporary bail, on the ground of death of his father.
Heard. From a perusal of the material produced on record, it appears that the father of the applicant has passed away 11.05.2021. Further,
according to the learned Advocate for the applicant, Ms. Jadeja, he has never been released in the past after his arrest, and therefore, his request
deserves to be acceded to.
Resultantly, this application is PARTLY ALLOWED. The applicant is ordered to be released on temporary bail for the period of 10 (TEN) DAYS
from the date of his actual release, on his furnishing a personal bond of Rs.10,000/- (Rupees Ten Thousand Only) to the satisfaction of the jail
authority concerned, on usual terms and conditions. He shall surrender before the Jail authorities on expiry of the temporary bail period, WITHOUT
FAIL.
Office to send a copy of this order to the concerned jail authority through E-MAIL / FAX, which shall, in turn, communicate the same to the
concerned convict, FORTHWITH. Rule is made absolute, accordingly.