A.Y.KOGJE,J. - (1.)RULE. Learned APP waives service of notice Rule on behalf of the respondent-State.
(2.)Present application through jail has been preferred by the applicant to release him on temporary bail for a period of 30 days on the ground of livelihood of the family and uncle of the applicant has expired.
(3.)Learned APP draws attention of this Court to the jail report to indicate that the applicant is involved in offecne under Sections 142, 143, 144, 149, 302 and other Sections of IPC and under Section 135(1) of the GP Act and he is inside the jail since 08.01.2020 and since then he has not been released on bail till date. Moreover, the conduct of the applicant is reported to good .