Gujarat High Court
Vishnubhai Bakulbhai Rathod vs State Of Gujarat on 11 March, 2019
Author: J. B. Pardiwala
Bench: J.B.Pardiwala, A.C. Rao
R/CR.A/1303/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (TEMPORARY BAIL) NO. 3 of 2019
In R/CRIMINAL APPEAL NO. 1303 of 2018
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VISHNUBHAI BAKULBHAI RATHOD Versus JAIL SUPERINTENDENT ========================================================== Appearance:
THROUGH JAIL for the PETITIONER(s) No. for the RESPONDENT(s) No. MR KP RAVAL, APP PUBLIC PROSECUTOR for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA and HONOURABLE MR.JUSTICE A.C. RAO Date : 11/03/2019 IA ORDER (PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) This is an application at the instance of the applicantconvict through jail for temporary bail on the ground that the mother of the applicantconvict is suffering from eye problem and the doctor advised to undergo surgery.
Having heard the learned APP and having gone through the materials on record, we are persuaded to exercise our discretion in favour of the applicantconvict.
Taking into consideration the grounds urged in this application, the applicant-convict is ordered to be released on temporary bail on 14/03/2019, on the applicant executing a bond of Rs.5,000=00 to the Page 1 of 2 R/CR.A/1303/2018 IA ORDER satisfaction of the concerned authority, on usual terms and conditions.
The applicantconvict shall surrender before the jail authority on or before 21/03/2019, without fail.
Rule is made absolute to the aforesaid extent.
The Registry shall inform about the order of temporary bail to the concerned jail authorities.
(J. B. PARDIWALA, J) (A. C. RAO, J) aruna Page 2 of 2