1. Rule. Learned APP waives service of notice of Rule on behalf of the respondent- State of Gujarat.
2. By way of the present application, the applicant has prayed to release him on temporary bail on the ground of marriage ceremony of the applicant.
3. Perused the jail record. He is behind the bars since 27.01.2021.
4. Considering the above aspect, I am of the opinion that the present application requires consideration and accordingly, the same is allowed. The under-trial prisoner is hereby ordered to be released on temporary bail for a period of TWO WEEKS from the date of his actual release on usual terms and conditions to the satisfaction of the concerned Authority.
5. The under trial prisoner shall mark his presence once in a week before the concerned police station.
6. Rule is made absolute to the aforesaid extent. Direct service is permitted.
