MOHAMMAD SAABIR YAKKUBHAI SANAGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been preferred by the applicant seeking temporary bail for a period of 4 weeks on the ground of sad demise of his mother ?in ?law on 5.5.2021.

(2.) It is submitted by the learned advocate for the applicant that the presence of the applicant is needed back home to perform final rites of his mother ?in ?law. It is further submitted that the present applicant needs to provide monetary assistance to his family.

(3.) Learned Public Prosecutor has opposed this application and submitted that by an order dated 20.4.2020 passed by this Court in Criminal Misc. Application No.6057 of 2020, the applicant was released on temporary bail for a period of two weeks but he was not remained present and was absconded for a period of 64 days. It is further submitted that looking to the conduct of the applicant, the learned trial Court has rightly rejected the prayer of the applicant in its order dated 17.5.2021.