AI Structured Summary
Not yet generated for this judgment
Judgment
B.N. Karia, J
Rule returnable forthwith. Learned Public Prosecutor waives service of Rule on behalf of the respondent â€" State of Gujarat.
The present application has been filed by the applicant to release him on temporary bail for a period of 8 weeks on the ground to financially assist his
family.
I have heard learned advocate for the applicant and learned Public Prosecutor for the respondentÂState.
Learned PP for the respondentÂState has strongly opposed for grant of temporary bail to the present applicant and submitted that applicant is involved
in serious offence and therefore, on the ground raised by him to release on temporary bail, no prayer can be granted by this Court. Hence, it is
requested to dismiss this application.
Having heard learned advocate for the applicant as well as learned PP for the respondent State and the jail remarks, which WAS forwarded to the
Court by learned PP on 3.6.2021, it appears that applicant was never released on temporary bail by the Court. It further appears that the presence of
the applicant is required to make financial arrangements for his family. He is also having responsibility of minor child as there is no capable male
member in the family to take care of child, as well as the wife is also not capable to handle all the situations.
Considering the aforesaid facts and circumstances of the case as well as having heard learned advocates for the respective parties, 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 (Ten) from 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.
During his release period, the applicant shall mark his presence every Monday before the concerned police station between 9:00 a.m to 4:00 p.m. and
he shall not leave the State of Gujarat.
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.
The Registry is directed to communicate this order to the concerned jail authority by fax or eÂmail.