Hardik @ Modi Narendrabhai Shukal ... vs State Of Gujarat on 28 January, 2021

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Gujarat High Court

Hardik @ Modi Narendrabhai Shukal ... vs State Of Gujarat on 28 January, 2021

Bench: A.Y. Kogje

        R/CR.MA/1614/2021                                              ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 1614 of 2021

==========================================================
   HARDIK @ MODI NARENDRABHAI SHUKAL THROUGH GEETABEN
                   NARENDRABHAI SHUKAL
                           Versus
                     STATE OF GUJARAT
==========================================================
Appearance:
MR AMRISH K PANDYA(3219) for the Applicant(s) No. 1
MR L B DABHI, APP (2) for the Respondent(s) No. 1
==========================================================

 CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                                   Date : 28/01/2021

                                    ORAL ORDER

1. RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondentState.

2. The present application is filed by the under trial prisoner - through his mother seeking temporary bail for a period of 4(four) weeks in connection with C.R. No.I 40/2019 registered with Ramol Police Station, Ahmedabad City on the ground of medical treatment of father of the applicant.

3. Learned APP invited attention of the Court to the jail record, wherein it is indicated his conduct is reported to be good.

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R/CR.MA/1614/2021 ORDER

4. In view of the aforesaid facts and considering the jail report and medical certificate of father of the applicant, the application is partly allowed. The under trial prisoner is ordered to be released on temporary bail for a period of 2(Two) weeks from the date of his actual release, on his furnishing a personal bond of Rs.10,000/ (Rupees Ten Thousand Only) and solvent surety of Rs.5000/ (Rupees Five Thousand only) to the satisfaction of the jail authority and on condition that he shall mark presence before the Ramol Police Station, Ahmedaabd once while on temporary bail and on a further condition that he shall surrender to the Jail authorities on expiry of the temporary bail period.

5. The application is allowed in the aforesaid terms. Rule is made absolute. Direct service is permitted.

(A.Y. KOGJE, J) GIRISH Page 2 of 2 Downloaded on : Wed Jan 12 05:04:04 IST 2022

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