Gujarat High Court
Morlibhai Naranbhai Khanchandani ... vs State Of Gujarat & 2 on 17 March, 2015
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi, R.D.Kothari
R/CR.MA/5482/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF BAIL) NO. 5482 of 2015
In
CRIMINAL MISC.APPLICATION NO. 4203 of 2015
In
CRIMINAL APPEAL NO. 1709 of 2012
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MORLIBHAI NARANBHAI KHANCHANDANI (SINDHI)....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1
MR HK PATEL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 17/03/2015
ORAL ORDER (PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI)
The convict mentioned the matter in the morning for circulation today. Permission was granted. The papers are received from the Registry.
2. The present application is filed by the applicant-convict seeking extension of temporary bail granted by this Court by order dated 09.03.2015 for 7 days.
3. Party-in-Person invited attention of the Court to a medical certificate issued by Dr.Kanubhai Thakkar of Sindhu Hospital dated 16.03.2015, which reads as under:- Page 1 of 3
R/CR.MA/5482/2015 ORDER "This is to certify that Smt.Bhartiben M.Khanchandani is admitted in our hospital today in an Emergency. She is suffering from severe breathlessness due to COPD. She has H/O convulsions also. She requires to continue her treatment as an indoor patient and further investigations also."
4. Learned APP Mr.Patel invited attention of the Court to the jail remarks. The convict has availed temporary bail on different occasions and every time he has reported in time. Besides that, he has availed one furlough and reported in time. His jail conduct is also good.
5. The matter requires consideration.
6. RULE. Learned APP Mr.Patel waives service of Rule on behalf of the respondent-State.
7. For the present, the temporary bail granted earlier is extended for 10 days.
8. Learned APP to get the contents of the medical certificate verified, if required by recording statement of the Doctor.
9. The matter is kept on 25.03.2015.
Registry is directed to communicate this order to the jail authorities.
(RAVI R.TRIPATHI, J.)
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R/CR.MA/5482/2015 ORDER
(R.D.KOTHARI, J.)
SHITOLE
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