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Judgment
A.J.Desai, J
Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent - State of Gujarat.
By way of the present application, the applicant herein â€" convict has prayed to extend his temporary bail, which was granted by this Court vide
order dated 12/02/2021 in Criminal Misc. Application No.1 of 2021 in Criminal Appeal No.192 of 2021.
The applicant was released on temporary bail for a period of 10 days on the ground of his own sickness. Now, he is seeking extension of temporary
bail on the same ground of his own sickness. Considering the facts and circumstances of the case, we are inclined to extend temporary bail for a
period of one week on the same terms and conditions.
Considering the above facts and circumstances of the case, the present application is allowed. Temporary bail, which has been granted earlier by
this Court vide order dated 12/02/2021 in Criminal Misc. Application No.1 of 2021 in Criminal Appeal No.192 of 2021 is hereby extended for a period
of one week, on the same terms and conditions. No further extension shall be granted. Rule is made absolute to the aforesaid extent.
After the completion of temporary bail period, the Jail Authorities shall admit the applicant in jail after strictly following the Circular dated
03.06.2020 relating to COVID-19 issued by the Superintendent of Jail, Ahmedabad.
Registry is directed to communicate this order to the concerned Jail Authority by fax / email message forthwith.