PANKAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is preferred by the under trial prisoner seeking to be released on temporary bail.

(2.) It is very unfortunate to note that the application had been presented before this Court on the 19/7/2025 and registered on the 31/7/2025, and whereas even after approximately 5 months, an application for temporary bail could not be taken up, more particularly on account of absence of the learned advocates for the applicant. The Order-sheet reflects that the application had been listed before learned Co-ordinate Bench on the 5/8/2025, when the Co-ordinate Bench had recorded that no one had remained present when the matter was called out, and the matter was adjourned to 21/8/2025 .

(3.) Having heard the learned APP and having perused the jail APP that the applicant not being a permanent resident of the State of Gujarat, may abscond if released on temporary bail, is also required to be appropriately addressed. Hence, following directions :