DHARMESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By this application through father of the applicant, the applicant who is an under-trial prisoner arrested in connection with the FIR being C.R. No.11192060210492 of 2021 registered with the Viramgam Rural Police Station for the offence punishable under Ss. -302, 328, 118 and 117 of the IPC, prays for temporary bail for a period of 30 days on the ground that the mother of the under-trial prisoner has knee problem and doctor has suggested for operation as well as father of the under-trial prisoner has skin problem on right hand and therefore, the presence of under-trial prisoner is necessary.

(3.) In the facts and circumstances of the case and taking into consideration the grounds urged in this application and past conduct of the applicant, the applicant is ordered to be released on temporary bail for a period of 10 days from the date of his actual release, on the applicant executing a bond of Rs.15,000.00=00 (Rupees Fifteen Thousand) to the satisfaction of the concerned authority, on usual terms and conditions.