KALUBHAI PRAVINBHAI CHOPDA Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) Admit. Learned Additional Public Prosecutor waives service of admission on behalf of respondent - State.

(2.) By way of the present appeal, the applicant - under trial prisoner has prayed to release him on temporary bail on the ground of repairing his house and to provide financial assistance to the family.

(3.) We have gone through the Jail record of the applicant and perused the documents produced along with the appeal as well as considered the averments made in this appeal. We have also perused the order dtd. 14/10/2022 passed by this Court in Criminal Misc. Application No.19042 of 2022 by which the applicant who is involved in another offence has been ordered to be released on temporary bail for a period of ten days. We have also considered the fact that in past, he was released on temporary bail and he has surrendered in time. His jail conduct is found to be good.