Gujarat High Court
Asim Abdul Karim Solanki - Thro' Abdul ... vs State Of Gujarat on 4 September, 2014
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/13832/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 13832 of
2014
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ASIM ABDUL KARIM SOLANKI - THRO' ABDUL KARIM
SOLANKI....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1
MR RC KODEKAR, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 04/09/2014
ORAL ORDER
1. Rule. Mr.R.C.Kodekar, learned APP waives service of notice of Rule on behalf of the respondent State of Gujarat.
2. By way of the present application, partyinperson, father of the undertrial prisoner, has prayed to release his son on temporary bail so that on the ground of his own sickness. He has to undergo knee replacement surgery which is fixed on 09.09.2014. In support of his application, he has produced a certificate dated 01.09.2014 issued by Dr. Amir A. Sanghavi, M.S.(Ortho), Satellite Orthopaedic Hospital.
3. Considering the above all aspects, I am of the opinion that the present application requires consideration and accordingly, the Page 1 of 2 R/CR.MA/13832/2014 ORDER same is allowed. The undertrial prisoner is hereby ordered to be released on temporary bail for a period of three weeks from the date of his actual release on executing of personal bond of 20,000/ (Rupees Ten Thousand Only) to the satisfaction of the concerned Authority and on usual terms and condition.
4. The under trial shall mark his presence once in a week before the concerned police station.
5. Rule is made absolute to the aforesaid extent. Direct service is permitted today.
(A.J.DESAI, J.) *Kazi...
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