Gujarat High Court
Bahadurbhai vs State on 16 November, 2011
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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CR.MA/15765/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 15765 of 2011
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BAHADURBHAI
DHIRUBHAI VADHER - Applicant(s)
Versus
STATE
OF GUJARAT - Respondent(s)
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Appearance
:
MS
JAYSHREE C BHATT for Applicant(s) : 1,
MS CM SHAH ADDITIONAL
PUBLIC PROSECUTOR for Respondent(s) :
1,
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CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 16/11/2011
ORAL
ORDER
Rule.
Learned APP Ms. C.M. Shah waives service of Rule on behalf of the respondent - State.
This application is preferred by the applicant through jail with a prayer to grant him temporary bail for a period of 30 days on the ground of sickness of his wife, as she is suffering multiple uterine fibroids.
I have perused the application and I have also perused the medical certificate, which reflects that the wife of the applicant requires two units of blood transfusion and hospitalisation for 10 days. In view of the above circumstances, present application stands allowed partly. The applicant is ordered to be released on temporary bail for a period of 15 days from the date of his release, on executing a personal bond of Rs.5000/- with one solvent surety, on usual terms and conditions, before the Jail Authority. The applicant shall surrender before the jail Authority after completion of temporary bail period of 15 days. Rule is made absolute to the aforesaid extent. D.S. permitted today.
(Z.K.SAIYED,J.) ynvyas Top