(1.) This is an application by the applicant, who has already been granted temporary bail by the trial Court for the period of three days, i.e. from 30.05.2020 to 30.05.2020, with police escort, on the ground that his wife is having breast cancer and the surgery requires to be performed, and therefore, the trial Court showed the indulgence in his favour.
(2.) The applicant is before this Court on the ground of costs of police escort, which is to be borne by him. According to him, the costs of escort is very high for him to bear.
(3.) Learned APP has pointed out to this Court there is also another angle of the applicant possibly being a carrier of Covid-19 virus.