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Judgment
Nisha M. Thakore, J
Rule. Mr. Patel, learned APP waives service of notice of Rule on behalf of the respondent- State of Gujarat.
By way of the present application, the applicant has prayed to release him on temporary bail on the ground of taking care of his wife, who was pregnant and has delivered baby.
Heard learned advocate appearing for 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 His jail conduct is found to be good.
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 fifteen days from the date of his actual release on usual terms and conditions to the satisfaction of the concerned Authority.
The convict shall mark his presence on every alternate day before the concerned police station.
Rule is made absolute to the aforesaid extent.
Registry is directed to communicate this order by Fax/Email forthwith.