Gujarat High Court
Asim Abdul Karim Solanki vs State Of Gujarat on 1 October, 2014
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/15735/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY
BAIL) NO. 15735 of 2014
In CRIMINAL MISC.APPLICATION NO. 15229 of 2014
In CRIMINAL MISC.APPLICATION NO. 13832 of 2014
================================================================
ASIM ABDUL KARIM SOLANKI....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
================================================================
Appearance:
MS JAYSHREE C BHATT, ADVOCATE for the Applicant(s) No. 1
MR LB DABHI, ADDITIONAL PUBLIC PROSECUTOR for the Respondent(s)
No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 01/10/2014
ORAL ORDER
Rule. Learned APP waives service of Rule on behalf of respondent State.
The present application has been preferred by the undertrial prisoner for further extension of temporary bail for a period of 45 days on the ground of left knee replacement surgery of his father. In support of which, medical certificate dated 29.09.2014 issued by CIMS Hospital, Ahmedabad, is annexed with the application.
It appears from the record that initially, the applicant undertrial prisoner was released on temporary bail vide order dated 04.09.2014 passed by this Court in Criminal Miscellaneous Application No.13832 of Page 1 of 2 R/CR.MA/15735/2014 ORDER 2014 for a period of three weeks and thereafter, the said period of temporary bail was extended for a period upto 2 nd October 2014 vide order dated 24.09.2014 passed by this Court in Criminal Miscellaneous Application No.15229 of 2014.
I have heard learned APP for the respondentState.
Considering the facts and circumstances of the case and more particularly the ground stated by the applicant undertrial prisoner, I am of the opinion that the present application requires consideration. Hence, the present application is partly allowed. The temporary bail granted to the undertrial prisoner vide order dated 24.09.2014 passed by this Court in Criminal Miscellaneous Application No.15229 of 2014 is extended for a further period of three weeks on the same terms and conditions. The undertrial prisoner, on completion of the period of temporary bail, shall surrender before the Jail Authority without fail. Rule made absolute to the aforesaid extent only. Direct service is permitted.
(A.J.DESAI, J.) chandresh Page 2 of 2