AI Structured Summary
Not yet generated for this judgment
Judgment
A. J. Desai, J
Admit. Learned Additional Public Prosecutor waives service of admission on behalf of respondent – State.
By way of the present appeal, the applicant – under trial prisoner has prayed to release him on temporary bail on the ground of repairing his house and to provide financial assistance to the family.
We have gone through the Jail record of the applicant and perused the documents produced along with the appeal as well as considered the averments made in this appeal. We have also perused the order dated 14.10.2022 passed by this Court in Criminal Misc. Application No.19042 of 2022 by which the applicant who is involved in another offence has been ordered to be released on temporary bail for a period of ten days. We 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.
Considering the aforesaid facts and circumstances of the case and looking to the jail record of the applicant, we are of the opinion that the appeal requires consideration and the same is allowed. The applicant shall be released on temporary bail for a period of ten days from the date of his actual release, on executing personal bond of Rs.10,000/- (Rupees Ten Thousand Only) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority. The applicant to surrender before Jail Authority on completion of temporary bail, without fail. Rule is made absolute to the aforesaid extent.