Gujarat High Court
Bahadursinh Dhirubhai Vadher vs State Of Gujarat & 2 on 13 January, 2016
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/810/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY
BAIL) NO. 810 of 2016
In CRIMINAL MISC.APPLICATION NO. 25139 of 2015
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BAHADURSINH DHIRUBHAI VADHER....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR. BHAUMIK DHOLARIYA, ADVOCATE for the Applicant(s) No. 1
MR RC KODEKAR, ADVOCATE for the Respondent(s) No. 3
MR HK PATEL, ADD. PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 13/01/2016
ORAL ORDER
1. Rule. Mr. Patel, the learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondentState.
2. This is an application for extension of the temporary bail earlier granted by a coordinate Bench of this Court vide order dated 31.12.2015 in Criminal Misc. Application No.25139 of 2015. The extension of the temporary bail is prayed for on the ground that the wife of the applicantaccused is suffering from heart problem and is required to undergo for angioplasty.
3. Taking into consideration the ground urged in this application, the temporary bail earlier granted by a coordinate Bench of this Court vide order dated 31.12.2015 is extended by a further period of two weeks Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Jan 14 02:28:32 IST 2016 R/CR.MA/810/2016 ORDER on usual terms and conditions.
4. The applicantaccused shall surrender himself to the jail authority on or before the expiry of the above temporary bail period. Rule is made absolute. Direct service is permitted.
(J.B.PARDIWALA, J.) aruna Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Jan 14 02:28:32 IST 2016