BHARATBHAI DHULABHAI PADALIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application is filed by the under trial prisoner seeking temporary bail for a period of 30 days in connection with C.R. No.I-156/2017 registered with Vastrapur Police Station, Ahmedabad City, on the ground of the marriage of the applicant's daughter. It is submitted that the functions are scheduled to commence from 1/4/2022.

(3.) Learned Additional Public Prosecutor submits that the application for deletion of condition of police japta, i.e. Criminal Miscellaneous Application No.1/2022 in Criminal Miscellaneous Application No.5462/2022 was filed as a party-in-person and the condition of police escort was deleted with a condition to mark his presence before the concerned Court. It is submitted that the earlier this fact was never brought to the notice that the applicant is facing another First Information Report. It is further submitted that the applicant's jail conduct is not good. It is also submitted that the applicant had absconded earlier for 437 days and therefore, it is submitted that if at all the applicant is granted temporary bail, the same should be with police escort.