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Judgment
Gita Gopi, J
Rule. Learned APP waives service of rule for the respondent-
State.
This is an application by the under-trial prisoner, seeking temporary bail, on the ground of illness of his father.
Heard. As per the report submitted by the concerned IO through the learned APP, the mother of the under-trial prisoner did not visit the concerned
doctor for further treatment, though, advised.
2.1 According to learned Advocate, Ms. Jadeja, since, there is no male member in the family to take her to the doctor, she could not visit the doctor.
2.2 From a perusal of the material produced on record, especially, the medical papers, the cause appears to be genuine, and therefore, his request
deserves to be acceded to.
Resultantly, this application is PARTLY ALLOWED. The applicant is ordered to be released on temporary bail for the period of ONE WEEK only
from the date of his actual release, on his furnishing a personal bond of Rs.10,000/- (Rupees Ten Thousand Only) to the satisfaction of the jail
authority concerned, on usual terms and conditions. He shall surrender before the Jail authorities on expiry of the temporary bail period, WITHOUT
FAIL.
Office to send a copy of this order to the concerned jail authority through E-MAIL / FAX, which shall, in turn, communicate the same to the
concerned convict, FORTHWITH. Rule is made absolute, accordingly.