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Judgment
Nikhil S. Kariel, J
Heard learned advocate Mr. Jigar Patel appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Trupesh Kathiriya on behalf of the respondent-State.
Rule. Learned APP waives service of rule on behalf of the respondent-State.
By way of this application the applicant prays for being released on temporary bail for the purpose of providing financial help to his family.
It appears that the present applicant is arraigned as an accused in connection with an FIR bearing C.R.No. I 44/2011 registered with Sachin Police Station, Surat City.
It appears from the jail remarks that the applicant is in custody since 19.07.2023 and had never been released on temporary bail hereinbefore. His jail conduct is stated to be good.
As regards the submissions of the learned APP that the applicant not being permanent resident of State of Gujarat and may leave the State of Gujarat, learned advocate Mr. Patel would submit that appropriate local sureties as per the direction of this Court would be provided.
Considering submissions of the learned advocate for the applicant, the period of incarceration and having regard to the reason stated in the application, this Court is inclined to consider this application. Hence, the applicant is directed to be released on temporary bail for a period of 7 Days ( Seven Days) from the date of his actual release on executing personal bond of Rs.25,000/- (Rupees Twenty Five Thousand) with two local sureties of like amount, before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority.
7.1. The applicant to mark his presence on the 2nd, 4th and 6th day of his release before the concerned police station.
The applicant shall surrender before Jail Authority on completion of temporary bail, without fail. Rule is made absolute to the aforesaid extent. Direct service is permitted.