MOHMED SAIYED VALIBHAI DALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. K.D.Parmar, learned counsel for the applicant and learned APP, Mr.R.C.Kodekar, for the opponents.

(2.) This application has been filed for releasing the convict on temporary bail to arrange money for paying the monthly instalments.

(3.) Keeping in mind the fact that the convict when released earlier on temporary bail has surrendered in time and has not misused his liberty and considering the cause shown now for releasing on temporary bail, the convict prisoner is ordered to be released on temporary bail for a period of five days from the date of his release on the convict executing a personal bond in the sum of Rs.5,000/- (Rupees Five Thousand only) before the jail authority. He shall surrender before the Jail Authority immediately after the aforesaid period is over.