(1.) This is an application seeking temporary bail in connection with the FIR being I-CR No. 11200010200132 of 2020 registered with Valsad Town Police Station, Valsad for the offences punishable under Sections 406 , 420 , 34 , 120(B) of the Indian Penal Code.
(2.) The applicant is desirous of temporary bail on the ground of ill health of his wife who needs to undergo the surgery of Hemorrhoidectomy which was originally fixed on 24.05.2020 and thereafter rescheduled on 01.06.2020. According to the applicant he needs to make an arrangement for finance and therefore he needs to come out.
(3.) The present pandemic situation would not permit any arrangement of finance on the part of the applicant and moreover, his being in the jail also will make the condition of the patient more vulnerable and hence, allowing him to visit his wife even for the purpose of management of funds, at this stage, does not appear to be very acceptable proposition.