DHULABHAI v. STATE OF GUJARAT

Date : 12/01/2017 ORAL ORDER

1. Rule. Mr.H.K.Patel, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent.

2. By way of the present application, party-in-person- father of the under-trial prisoner, has prayed to release his son on temporary bail on the ground of death of grandmother.

3. Father of the under-trial prisoner states that the under-trial prisoner may be released on temporary bail by imposing suitable conditions.

4. Learned Additional Public Prosecutor appearing for the respondent has opposed this application.

5. I have gone through the Jail record of the under- R/CR.MA/844/2017 ORDER trial prisoner as well as considered the averments made in this application.

6. Considering the aforesaid facts and circumstances of the case and looking to the jail record of the under-trial prisoner, I am of the opinion that the application requires consideration and the same is allowed. The under-trial prisoner shall be released on temporary bail for a period of ten days from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees Five Thousands) before the Jail authority and on usual terms and conditions. The under-trial prisoner shall mark his presence twice during this period of temporary bail before the concerned Police Station. Under-trial Prisoner to surrender before Jail Authority on completion of temporary bail, without fail. Rule is made absolute to the aforesaid extent. Direct service is permitted today. [A.J.DESAI,J.] *dipti