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Judgment
Hasmukh D. Suthar, J
Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent-State.
By this application, the applicant, an under-trial prisoner prays for temporary bail on the ground of providing financial assistance to the family.
In the facts and circumstances of the case and taking into consideration the grounds urged in this application, the applicant is ordered to be released on temporary bail for a period of ten days from the date of his actual release, on the applicant executing a bond of Rs.15,000=00 (Rupees Fifteen Thousand) to the satisfaction of the concerned authority, on usual terms and conditions.
The applicant shall not leave the territory of the State of Gujarat during his temporary bail.
The applicant shall surrender before the jail authority on or before the expiry of the temporary bail period, without fail.
Rule is made absolute to the aforesaid extent. Direct service is permitted.
The registry shall inform about this order to the Jail Superintendent forthwith.