MANOJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-State.

(2.) The present application through jail has been preferred by the applicant to release him on temporary bail for a period of ten days on the ground of taking care of his aged mother who is 70 years old and who is suffering from thyroid and diabetes and also to make financial arrangements for her treatment.

(3.) Learned APP draws attention of this Court to the jail report to indicate that whenever the applicant was released on temporary bail, he reported to the jail authorities in time. Moreover, the conduct of the applicant is reported to be good.