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Judgment
Gita Gopi, J
RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.
By way of this application, the applicant has prayed to release him on temporary bail for 15 days on the ground of performing the post-death rituals
of his grand-mother, who passed away on 29.04.2021.
Heard learned advocates on both the sides. It appears from the Death Certificate (Ann.A) that the grand-mother of the applicant passed away on
29.04.2021.
Considering the facts and circumstances of the case, the application is partly allowed and the applicant is ordered to be released on temporary bail
for the period from 31.05.2021 to 03.06.2021 on his furnishing personal bond of Rs.5,000/-(Rupees Five Thousand Only) to the satisfaction of the jail
authority on the usual terms and conditions. On expiry of the above period, the applicant shall surrender to the jail authority forthwith.
Direct service is permitted. In addition to the above mode of service, Registry to send Writ of this order by E-mail / Fax or by any other electronic
mode to the jail authority forthwith. Rule is made absolute to the above extent.