VIJAYBHAI DEVABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Tejas D. Shukla on behalf of the applicant and learned APP Mr. L. B. Dabhi on behalf of the respondent-State.

(2.) By way of this application, the applicant prays for modification of order dtd. 21/5/2022 passed by the learned 9th Additional District and Session Judge, Ahmedabad (Rural) at Dholka whereby the applicant had been released on provisional bail from 9/6/2022 to 11/6/2022 with police escort.

(3.) Learned Advocate Mr. Shukla on behalf of the applicant would submit that provisional bail had been granted by the learned Sessions Court, more particularly, for the applicant to get married, the marriage function being scheduled on the 9th and 10/6/2022. Learned Advocate Mr. Shukla would submit that the applicant is lodged at Lajpore Central Jail, Surat whereas it may not be possible for the applicant to reach Manavadar, Dist. Junagadh where the marriage is scheduled, on the very day of his release i.e. on the 9 th June, 2022. Learned Advocate Mr. Shukla would further submit that since the marriage function ends on 10/6/2022, a few more days may be granted on the same terms and conditions as directed by the learned Sessions Court.