SUNIL SURENDRAKUMAR KAKKAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent No.1 - State of Gujarat and Mr. Devang Vyas, learned Additional Solicitor General of India waives service of Rule on behalf of the respondent No.2.

(2.) The present application has been filed by the applicant to release him on temporary bail on the ground that his brother has recently suffered heart problem and has been given treatment of angioplasty and also on the ground that due to present situation of COVID-19 pandemic, he may be released on temporary bail. In support of the application, he has annexed the medical certificates.

(3.) Mr. Lakhani, learned Senior Counsel for the applicant submitted that the applicant is arrested on 21.9.2019 for the offence under the PML Act. It is submitted by him that at present a situation of COVID-19 pandemic is vide spread. It is also submitted that the brother of the applicant has gone through angioplasty recently owing to heart ailment and considering all these circumstances, it is submitted that the applicant may be granted temporary bail. It is also submitted by senior counsel that whatever the conditions imposed by the court while granting temporary bail, the applicant will abide by and comply the same. In support of the same, orders passed by the court in more serious offence granting bail are placed on record.