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Judgment
Nisha M. Thakore, J
Rule. Mr. Sharma, learned APP waives service of notice of Rule on behalf of the respondent- State of Gujarat.
By way of the present application, the applicant through his wife has prayed to release him on temporary bail on the ground of performing after death rituals of his brother.
Heard Party-in-person – wife of the applicant and learned APP appearing for the respondent-State. I have also gone through the jail record of the convict and perused the documents produced along with the application as well as considered the averments made in this application.
Considering the above aspect, I am of the opinion that the present application requires consideration and accordingly, the same is allowed. The convict is hereby ordered to be released on temporary bail for a period of one day from the date of his actual release with Police Escort at his own cost, on usual terms and conditions to the satisfaction of the concerned Authority.
Rule is made absolute to the aforesaid extent.