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Judgment
Gita Gopi, J
RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.
The present application is filed by the applicant â€" accused seeking temporary bail for a period of 20 days in connection with F.I.R.
No.11191011210038 of 2021 registered with DCB Police Station, Ahmedabad under Sections 420, 34 and 120(B) of Indian Penal Code and Section 53
of the Disaster Management Act, on the ground of illness and ailment of his wife.
Learned Advocate Mr.Sunilkumar Singh appearing for learned advocate Mr.Mandeep Saluja on behalf of the applicant has prayed for temporary
bail on the ground that the wife of the applicant-accused is suffering from severe Nuero problem and she is on oxygen support. He further submitted
that as per the report of Mr.S.B.Desai, Police Sub Inspector, Crime Branch, Ahmedabad, wife of the applicant- Ms.Sandhyaben is suffering from
thyroid, blood pressure and severe nuero problem and she needs oxygen and proper treatment.
Considering the medical condition of the wife of the applicant, the application is allowed. The applicant is ordered to be released on temporary bail
for a period of One week from the date of his actual release, on his furnishing a personal bond of Rs.5,000/- (Rupees Five Thousand Only) to the
satisfaction of the jail authority, on usual terms and conditions and on further condition that he shall mark his presence on every day at the nearest
police station during the period of temporary bail. He shall surrender to the Jail authorities on expiry of the temporary bail period. At the time of
surrender, the applicant shall produce relevant documents before the jail authority regarding the treatment.
In addition to the regular mode of service, office to send this order to the concerned jail authority by e-mail/Fax or by any other electronic mode.
Direct service is permitted today.