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Judgment
M. K. Thakker, J
Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent – State.
By way of the present application, the applicant has prayed to release him on temporary bail on the ground of making financial arrangement for school fees of children and livelihood.
I have gone through the Jail record of the applicant and perused the documents produced along with the application as well as considered the averments made in this application. I have also considered the fact that in past, he was released on temporary bail and he has surrendered in time. His jail conduct is found to be good. Therefore, the present application deserves to be allowed.
Therefore, the present application stands allowed. The applicant is ordered to be released on temporary bail for a period of 1 (one) week from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees Five Thousand) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority.
The applicant shall surrender before Jail Authority on completion of temporary bail, without fail.
Rule is made absolute to the aforesaid extent. Direct service is permitted.