Gujarat High Court: A Single Judge Bench comprising of B.N. Karia, J. allowed a bail application giving consideration to the previous record of the under-trial prisoner.

The petitioner had applied before the High Court for a temporary bail on the ground of attending engagement ceremony of his son.

The Court considered the trial record of the petitioner with due regard to the fact that he surrendered on time when he was last released on a temporary bail. The conduct of the petitioner for the time he has spent in jail was also found to be good.

Accordingly, his bail application was allowed with directions to visit jail once every week till the time he was on bail period.[Sakir Akbarbhai Mansuri v. State of Gujarat,2018 SCC OnLine Guj 1910, order dated 09-11-2018]

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