MUKESH SURABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 1st February 2017 the Court passed the following order.

(2.) The applicant has taken­out this application through jail seeking temporary bail on account of his own daughter's marriage, functions whereof are starting from 4th February 2017 till 5th February 2017. The jail remark­sheet contains facts, which would ordinarily not weigh in favour of the applicant. However, as it was applicant's own daughter's marriage, the Court in fact called­upon the learned APP to make suitable inquiries and hence, the matter was adjourned to 25th January 2017. The report, which has been received and placed on record though not very much in favour of release of the applicant on temporary bail on account of likelihood of law and order situation being jeopardized, this Court on 30th January 2017 passed the following order and kept the matter today, as it was applicant's own daughter's marriage, the Court thought it fit to make proper orders for enabling the applicant to bestow his blessings on the daughter on the date of marriage so he could be taken under 'Police Japta' to attend the marriage of his daughter.

(3.) Today, the learned APP for the respondent State submitted that no instructions have been received. In that view of the matter, we are inclined to adjourn this matter to 2nd February 2017 with a specific observation that in case if no instructions are received, the Court would pass order taking the prisoner to the place of marriage under 'Police Japta' on State's cost. Put­up on 2nd February 2017.