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Judgment
Vimal K. Vyas, J
Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.
The present application is filed by the Party-in-person seeking temporary bail for a period of 30 days on the ground of medical treatment of wife of the under-trial prisoner.
Considering the facts of the case and taking into consideration the grounds urged in the application, the applicant-under-trial prisoner is ordered to be released on temporary bail for a period of 7 days from the date of his actual release, upon executing a bond of Rs. 5,000/- to the satisfaction of the concerned authority, on usual terms and conditions. The applicant shall mark presence before concerned police station twice in a week between between 10:00 a.m. and 2:00 p.m.
The applicant shall surrender before the jail authority on or before the expiry of the temporary bail period, without fail.
Rule made absolute to the aforesaid extent. Direct service is permitted.