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Judgment
S.H.Vora, J
By way of present application, the applicant female accused seeks temporary bail in Sessions Case No.17 of 2021 arising out of FIR registered
under section 302 and 201 of IPC filed before Sola High Court Police Station for 90 days or for such duration as may be found appropriate.
Heard learned advocate Mr. Aditya Gupta for the applicant, learned advocate Mr. Ketki Jha for the complainant and learned APP Mr. Manan
Mehta for the State.
It is stated at bar that it is matter of fact that the applicant wife is pregnant and she carries 9 months pregnancy and due date is 15.06.2021.
Having regard to the position and condition of the applicant and facilitate said delivery and to avoid medical complication, present application
deserves consideration and accordingly, present application is partly allowed. The Jail authority is directed to release the applicant on temporary bail
for two months from the date of her actual release, on her furnishing personal bond of the amount of Rs.5,000/- and on usual terms and conditions and
on further condition that the applicant shall not leave City of Ahmedabad and further the applicant shall furnish her address to the concerned
Investigating Officer and also name of the hospital where she is going to be admitted for delivery purpose. The applicant shall surrender to the Jail
Authority after temporary bail period is over without fail.
Direct service is permitted.