Nikhil S. Kariel, J
1. Heard learned advocate Ms. Alveera Kachara appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Jadeja appearing on behalf of the respondent-State.
2. Rule. Learned APP waives service of rule on behalf of the respondent-State.
3. By way of this application the applicant prays for being released on temporary bail for the purpose of providing financial assistance to his family for medical treatment of his father .
4. It appears that the present applicant is arraigned as accused in connection with an FIR bearing I-C.R. No. 72 of 2016 registered with Gangajliya Police Station, District Bhavnagar.
5. It appears from the jail remarks that the present applicant is in custody since 05.01.2017 and the applicant had been released twice in September, 2018 and in August, 2023 and when he had been released in September, 2018 he had absconded for a period of 342 days and whereas on the next time i.e. in August, 2023, when he had been released, he had surrendered in time.
6. Though the jail conduct is not stated to be good, yet, considering the period of incarceration and considering the reason stated in the application, this Court is inclined to consider this application. Hence, the applicant is directed to be released on temporary bail for a period of 10 Days (Ten Days) from the date of his actual release on executing personal bond of Rs.10,000/- (Rupees Ten Thousand) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority.
6.1. The applicant shall mark his presence on the 3nd, 6th and 9th day of his release on temporary bail before the concerned police station.
7. The applicant shall surrender before Jail Authority on completion of temporary bail, without fail. Rule is made absolute to the aforesaid extent. Direct service is permitted.
