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Judgment
Rule. Learned APP waives service of Rule on behalf of the
respondent-State.
The present application is filed by the applicant for
releasing him on temporary bail for a period of 15 days on the
ground of humanitarian consideration.
Heard the learned counsel for the applicant and the
learned APP for the respondent-State and perused the jail
record.
Considering the contents of the application, the cause
shown in the application is found to be genuine. In the facts
and circumstances, this Court is of the view that the applicant
is required to be released on temporary bail for a period of
three days.
Accordingly, the applicant is ordered to be released on
temporary bail for a period of three days from the date of his
actual release on his executing a personal bond and local
surety in the sum of Rs.5,000/- (Rupees Five Thousand Only)
before the Jail Authorities on usual terms and conditions and
further subject to the condition that the applicant shall mark
his presence before the concerned Police Station on every
alternate day. The applicant shall remain present before the
concerned Trial Court as and when required and shall
cooperate in the trial proceedings. During the period of
temporary bail, the applicant shall not abuse the liberty
granted to the applicant and shall maintain law and order. The
applicant shall surrender before the Jail Authorities on
completion of bail period without fail.
The present application is disposed of accordingly. Rule is
made absolute to the aforesaid extent. Direct Service is
permitted.