B.N. Karia, J
RULE returnable forthwith. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent â€" State of Gujarat.
The present application has been filed by the applicant through jail to release him on temporary bail for a period of 30 days on the ground of providing
financial aid to his family.
I have heard learned Additional Public Prosecutor for the respondentÂState and considered the averments made in this application as well as jail
remarks.
Learned APP for the respondentÂState has strongly objected the averments made by applicant in his application and submitted that present applicant
was involved in another offence registered as CR No. IÂ20/2018 with Ranavav Police Station for the offence punishable under Sections 302, 34, 143,
147, 148, 149 etc of the Indian Penal Code. That, the applicant is habitual offender and therefore, no lenient view can be taken in favour of the
applicant by granting temporary bail.
In totality of facts as well as from the documentary evidence produced on record, I do not find that the reason being genuine, and therefore, it is not a
fit case for granting temporary bail to the applicant.
Hence, present application is rejected. Rule stands discharged.
