AI Structured Summary
Not yet generated for this judgment
Judgment
Vimal K. Vyas, J
Rule. Learned APP waives service of notice of Rule for and on behalf of the respondent – State.
Pursuant to the order dated 21.11.2023 passed by this Court, the learned APP Ms. A.V. Patel has produced report dated 21.11.2023 received from the Police Sub-Inspector, Vejalpur Police Station, Dist. Panchmahals and the same is ordered to be taken on record.
It appears from the above report that the marriage of the real brother of the applicant is scheduled to be held on 24.11.2023.
Considering the aforesaid facts and circumstances of the case and taking into consideration the grounds urged in this application, the present application is partly allowed. The applicant – accused is ordered to be released on temporary bail for a period of five days from the date of his actual release, on the applicant’s executing a bond of Rs.25,000/- (Rupees Twenty Five Thousand Only) with one surety of the like amount to the satisfaction of the concerned Court, on usual terms and conditions. The applicant is directed to mark his presence once in a week during the aforesaid temporary bail period.
The applicant shall surrender before the jail authority on or before the expiry of the temporary bail period, without fail. Rule made absolute to the aforesaid extent. Direct service is permitted.