Raghubhai Babubhai Bambhaniya Through Shivani Ravibhai Bhambhaniya vs State Of Gujarat & Anr

Pranav Trivedi, J

[1] Draft amendment to the effect of correction in name of applicant as “Ragubhai Ravibhai Bambhaniya” is allowed. To be carried out forthwith.

[2] RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent – State of Gujarat.

[3] The present application has been filed by the applicant through his sister to release him on temporary bail on the ground of attending the engagement ceremony of his sister, which is scheduled to be held on 23.05.2024. In support of this application, invitation case is produced on record.

[4] Learned APP Mr. Jay Mehta appearing for the State submits that in view of the direction issued by this Court on 17.05.2024, verification was undertaken by the Police Inspector, Una Police Station and produced on record a report dated 20.05.2024. The same is taken on record. The report is positive about cause espoused in the application.

[5] I have heard party-in-person and learned Additional Public Prosecutor for the respondent-State as well as considered the averments made in this application. It appears from the jail record that earlier whenever the applicant – released on bail, he surrendered in time to the jail authority and also his jail conducted is good.

[6] Considering the aforesaid facts and circumstances of the case, I am of the opinion that the application requires consideration and the same is partly allowed. The applicant shall be released on temporary bail for a period of 7 (seven) days from the date of his actual release, on executing personal bond and local surety of Rs.5,000/- (Rupees Five Thousand only) before the Jail authority and on usual terms and conditions. The applicant shall mark his presence once during his release period before the concerned police station between 9.00 a.m to 4 p.m. The applicant shall surrender to the Jail Authority after completion of temporary release, without fail. During the period of temporary bail, the applicant shall not abuse the liberty granted to him and shall maintain law and order.

[7] Rule is made absolute to the aforesaid extent. Direct service is permitted.