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Judgment
B.N. Karia, J
[1] RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent â€" State of Gujarat.
[2] The present application has been filed by applicant to release him on temporary bail for a period of 30 days on the ground of financial assistance to
his family.
[3] I have heard the learned advocate for the applicant 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 the applicant was convicted for life by an order dated 6.6.2020. It also appears
that he was arrested on 18.3.2014 and has undergone the period of sentence is 1 year, 6 months and 13 and since then, he has never been released on
temporary bail.
[4] 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 two weeks the date of his actual release, on executing personal bond of
Rs.5,000/Â (Rupees Five Thousand only) before the Jail authority and on usual terms and conditions. The applicant shall not leave the state of Gujarat
during the period of temporary release and shall surrender to the Jail Authority after completion of temporary release, without fail. During the period
of temporary bail, the convict shall not abuse the liberty granted to him and shall maintain law and order. Rule is made absolute to the aforesaid extent.
This order be communicated to the applicant in jail by the Registry forthwith.