Nikhil S. Kariel, J
1. RULE. Learned APP waives service of notice of rule for the respondent-State.
2. The present appeal has been preferred by the appellant through party-in-person-wife to release him on temporary bail on the ground of making financial assistance to his family.
3. Heard learned APP Mr.Sharma for the respondent-State and learned advocate Mr.V.H. Patel for respondent No.3.
4. The jail record indicates that the appellant is in custody since 04.11.2025 and, having been released once for a few hours with police escort on 13.11.2023, thereafter, he has never been released. His jail conduct is also stated to be good.
5. Considering the period of incarceration and the jail conduct, this Court is inclined to consider the appeal for temporary bail for a period of 7 days from the date of his actual release on the appellantÂ’s furnishing personal bond of Rs.10,000/- to the satisfaction of the concerned authority. The appellant shall mark his presence before the concerned police station on the 2nd, 4th and the 6th day of his release. The appellant shall surrender before the concerned jail authority on expiry of the temporary bail period.
6. Rule is made absolute.
Registry is directed to send a writ of this order to the concerned Jail Authority forthwith.
