Gujarat High Court
Mohammad Aslam @ Aslam Vakil Shukrullah ... vs State Of Gujarat on 16 September, 2014
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/14750/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY BAIL)
NO. 14750 of 2014
In
CRIMINAL MISC.APPLICATION NO. 13247 of 2014
In
CRIMINAL MISC.APPLICATION NO. 12452 of 2014
In
CRIMINAL MISC.APPLICATION NO. 11466 of 2014
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MOHAMMAD ASLAM @ ASLAM VAKIL SHUKRULLAH SHAIKH THRO'
ZAHEDABANU SHAIKH....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
PARTYINPERSON, ADVOCATE for the Applicant(s) No. 1
MR LB DABHI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 16/09/2014
ORAL ORDER
1. Rule. Mr.L.B.Dabhi, learned APP waives service of notice of Rule on behalf of respondent State.
2. By way of the present application, partyinperson, daughter of the under trial prisoner, who is present in the Court, has prayed to extend the temporary bail granted and extended earlier on the ground of sickness of her father (the undertrial prisoner), who has been admitted V.S.Hospital, Ahmedabad and in support of the application, she has produced medical papers on record.
3. Having heard partyinperson and learned APP and considering the reasons advanced in the application, I am of the opinion that the present application requires consideration and the same is Page 1 of 2 R/CR.MA/14750/2014 ORDER allowed. The temporary bail granted earlier and extended is hereby extended again for a period of two weeks on the same terms and conditions and presence his mark once before the concerned police station after discharging from the hospital.
4. Rule is made absolute to the aforesaid extent. Direct service is permitted today.
(A.J.DESAI, J.) *Kazi...
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