Gujarat High Court
Fulsingbhai Gimlabhai Vasava vs State Of Gujarat & on 15 October, 2015
Author: K.M.Thaker
Bench: K.M.Thaker
R/CR.MA/19222/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 19222 of
2015
In CRIMINAL APPEAL NO. 550 of 2014
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FULSINGBHAI GIMLABHAI VASAVA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MR LB DABHI APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 15/10/2015
ORAL ORDER
1. This application is taken out through jail.
2. RULE.
3. Mr.Dabhi, learned APP waives service of notice of rule on behalf of the respondents. Heard Mr.Dabhi, learned APP and perused the record.
4. The applicant is convicted for the offence punishable under Sections 498-A and 306 of Indian Page 1 HC-NIC Page 1 of 3 Created On Fri Oct 16 02:42:33 IST 2015 R/CR.MA/19222/2015 ORDER Penal Code and is sentenced to undergo imprisonment for 7 years and to pay fine of Rs.1,500/-.
5. By this application the applicant has prayed for temporary bail for period of 45 days on the ground that he has to make arrangement for construction of the house under Government Scheme for which second installment of loan is released by the Government.
6. Considering the averments made in this application, the application is allowed and the prisoner is ordered to be enlarged on temporary bail on usual terms and conditions for a period of 10 days from the date of his release, on his executing and furnishing a personal bond and surety in the sum of Rs. 5,000/- (Rupees Five Thousand only) to the satisfaction of jail authority, to be executed and furnished before the concerned jail authorities. On expiry of the aforesaid period, the convict shall surrender Page 2 HC-NIC Page 2 of 3 Created On Fri Oct 16 02:42:33 IST 2015 R/CR.MA/19222/2015 ORDER before the concerned jail authorities, forthwith. If the applicant - convict does not surrender on or before the 10th day of his release during the Court hours, then, the Court shall immediately forfeit the personal bond and the amount of security, and shall immediately issue non- bailable warrant for production of the accused and the notices to the surety for recovery of the amount.
Present application is allowed and accordingly stands disposed of. Rule is made absolute to the aforesaid extent. Registry shall send copy of this order to the concerned jail authority.
(K.M.THAKER, J.) Suresh* Page 3 HC-NIC Page 3 of 3 Created On Fri Oct 16 02:42:33 IST 2015