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Judgment
Sandeep N. Bhatt, J
[1] The present application has been filed by party in parson seeking temporary bail for a period of 30 days on the ground of financial assistance to his family members.
[2] Heard learned APP appearing for the respondent-State and perused the jail record.
[3] Rule. Learned APP waives service of notice of rule on behalf of respondent – State.
[4] It appears from the jail record that the convict has already undergone sentence of about two years, and that the applicant has been lastly released on temporary bail on 04.07.2022.
[5] Considering the jail record and last release of the applicant, I am inclined to release the applicant on temporary bail. Hence, the present application is partly allowed. The applicant is ordered to be released on temporary bail for a period of 10 days from the date of his actual release on his furnishing personal bond of Rs.5000/- (Rupees Five Thousand Only) on usual terms and conditions and no further extension shall be granted. The applicant shall surrender to the Jail Authority on completion of the temporary bail period, without fail.
[6] Rule is made absolute accordingly. Direct service is permitted.