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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-convict through his mother for releasing him on temporary bail for a period of 30 days on the ground of medical treatment of his mother.
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 five days.
Accordingly, the applicant is ordered to be released on temporary bail for a period of five 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.