DINUBHAI BOGABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Jirga Jhaveri, learned APP waives service of notice of Rule on behalf of respondent State whereas Mr.Kodekar, learned Special Public Prosecutor waives service of notice of Rule on behalf of respondent No.2 - CBI.

(2.) The present application for temporary bail for period of 30 days is preferred by the applicant on the ground of son of the nephew of the applicant having died on 26.10.2020 who committed suicide by shooting himself with the revolver. He was shifted to Arbudanagar Multi Speciality Hospital at Kodinar where he was declared dead. According to the applicant, it is sad demise of the son of the nephew and, therefore, he as the senior most member of the family, who is in place of paternal grand- father, is seeking 30 days' of temporary bail to console the family.

(3.) We heard extensively Mr.Nirupam Nanavati, learned senior advocate with Mr.Yash Nanavati, learned advocate for the applicant who has urged that, in the past whenever applicant has been released on temporary bail, he has surrendered well within time. For this untoward incident which is a misfortune of the entire family, he needs to remain present with the family to console the family.