Gujarat High Court
Narvat vs State on 16 July, 2012
Bench: Ravi R.Tripathi, Paresh Upadhyay
Gujarat High Court Case Information System
Print
CR.MA/10129/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 10129 of 2012
In
CRIMINAL
APPEAL No. 296 of
2011
=========================================================
NARVAT
SHANKAR BARIYA - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR. L. R. POOJARI, ADDITIONAL PUBLIC PROSECUTOR
for Respondent(s) : 1,
None for Respondent(s) :
2,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE
MR.JUSTICE PARESH UPADHYAY
Date
: 16/07/2012
ORAL
ORDER (Per : HONOURABLE MR.JUSTICE RAVI
R.TRIPATHI)
1. The present application is filed by the convict through jail seeking temporary bail for a period of 30 days so as to undertake agricultural operations.
2. RULE.
Mr. L. R. Poojari, learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.
3. The learned APP has invited attention of the Court to the jail remarks. The convict is undergoing six years imprisonment for an offence punishable under sections 376, 363, 342, 506 and 114 of Indian Penal Code in Sessions Case No.124 of 2007, wherein he has been convicted by judgment and order dated 17.04.2010.
4. As on 07.07.2012, the convict has undergone imprisonment for two years, two months and twenty-one days. The convict has enjoyed two temporary bail and one parole. He has reported in time. Nothing adverse is noticed from the convict's jail remarks.
5. For the contents of the application, the same is allowed. The convict is ordered to be released on temporary bail for a period of 30 (thirty) days from the date of his release on his executing a personal bond of Rs.5000/- (Rupees five thousand only) to the satisfaction of the jail authorities.
6. The convict shall surrender himself to the jail authorities on expiry of the above temporary bail period. The application is allowed. Rule is made absolute.
(RAVI R. TRIPATHI, J.) (PARESH UPADHYAY, J.) Sunil W. Wagh Top