SHIVSHANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Dharmesh Devnani, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent - State.

(2.) Mr.Dhruvin Mehta, learned advocate for the applicant has submitted that in connection with the FIR being I-C.R.No.224 of 2018, dated 20.10.2018, registered with Pandesara Police Station, Surat City, the applicant is in jail. By way of present application, applicant has prayed for his release on temporary bail for a period of 30 days so as to enable him to attend his own marriage which is scheduled on 23.11.2020. Learned advocate has submitted that in support of the reason shown in the application, marriage invitation card is annexed with the application. He has fairly submitted that the learned Sessions Court, Surat has rejected his application for temporary bail vide order dated 13.11.2020 passed in Criminal Miscellaneous Application No.5588 of 2020.

(3.) Mr.Devnani, learned APP resisted the application and opposed the grant of temporary bail to the applicant. He has further submitted that in the past when the applicant was released on temporary bail, he was absconded for 77 days and, therefore looking to his conduct also present applicant may not be released on temporary bail.