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Judgment
Sandeep N. Bhatt, J
[1] The present application has been filed by the wife of the prisoner seeking temporary bail for a period of 30 days on the ground of her treatment.
[2] Heard learned APP appearing for the respondent-State and perused the jail record.
[3] Rule. Learned APP waives service of notice of rule on behalf of respondent – State.
[4] Considering the jail record and last release of the applicant, I am inclined to release the applicant on temporary bail. Hence, the present application is partly allowed. The applicant is ordered to be released on temporary bail for a period of fourteen days from the date of his actual release on his furnishing personal bond of Rs.5000/- (Rupees Five Thousand Only) on usual terms and conditions. The applicant shall mark his presence before the concerned police station on every Monday during the period of his release. The applicant shall surrender to the Jail Authority on completion of the temporary bail period, without fail.
[6] Rule is made absolute accordingly. Registry to communicate this order to the concerned Court/authority by Fax or Email, forthwith.