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Judgment
12 paragraphs · 232 wordsB.N. Karia, J
RULE returnable forthwith. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent â€" State of Gujarat.
The present application has been filed by the applicant through jail to release him on temporary bail for a period of 30 days on the ground of making
financial arrangement for his family.
I have heard learned Additional Public Prosecutor for the respondentÂState as well as considered the averments made in this application.
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 10 Days from the date of his actual release, on executing personal bond of
Rs.5,000/Â (Rupees Five Thousand only) before the Jail authorities and on usual terms and conditions.
The applicant shall mark his presence once in a week during his release period before the concerned police station between 9.00 a.m to 4.00 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. Rule is made absolute to the aforesaid extent.
Registry is directed to send a copy of this order to the concerned Jail Authority through eÂmail or fax forthwith.