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Judgment
Hasmukh D. Suthar, J
Rule. Learned APP waives service of notice for and on behalf of the respondent – State.
By way of the present application, the applicant has prayed to release him on temporary bail on the ground to attend the marriage ceremony and reception of his brother which is scheduled on 04.01.2024.
Learned Additional Public Prosecutor for the respondent has opposed this application.
Considering the aforesaid facts and circumstances of the case and reasons stated in the application as well as looking to the jail record of the applicant, I am of the opinion that the present application requires consideration and the same is allowed. The applicant shall be released on temporary bail for a period of three days from the date of his actual release on usual terms and conditions and on executing of personal bond of Rs.10,000/- (Rupees Ten Thousand) to the satisfaction of the concerned Jail authority. The applicant shall surrender before the Jail Authority on completion of temporary bail period, without fail.
The applicant shall mark presence before the nearest Police Station once during temporary bail period.
Registry is directed to communicate this order to the concerned Jail Authority by fax/email message forthwith.
Rule is made absolute to the aforesaid extent. Direct service is permitted.