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Judgment
6 paragraphs · 183 wordsNisha M. Thakore, J
Rule. Learned APP waives service of notice of Rule on behalf of the respondent- State of Gujarat.
By way of the present application, the applicant has prayed to release him on temporary bail on the ground to assist his family as his wife has met with an accident and injury of fracture.
Heard learned advocate appearing for the applicant and learned APP appearing for the respondent-State. I have also gone through the jail record of the applicant and perused the documents produced along with the application as well as considered the averments made in this application. His jail record is found to be satisfactory.
Considering the above aspect, I am of the opinion that the present application requires consideration and accordingly, the same is allowed. The applicant is hereby ordered to be released on temporary bail for a period of 10 days, from the date of his actual release on usual terms and conditions to the satisfaction of the concerned Authority.
Rule is made absolute to the aforesaid extent. Direct service is permitted today.