Sandip Ramprakash Mehra vs State Of Gujarat on 27 January, 2015

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Gujarat High Court

Sandip Ramprakash Mehra vs State Of Gujarat on 27 January, 2015

Bench: J.B.Pardiwala

            R/CR.MA/1691/2015                                                  ORDER




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 1691 of
                                             2015

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                   SANDIP RAMPRAKASH MEHRA....Applicant(s)
                                  Versus
                      STATE OF GUJARAT....Respondent(s)
================================================================
Appearance:
PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1
MR KL PANDYA, ADDITIONAL PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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            CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA

                                     Date : 27/01/2015


                                       ORAL ORDER

Rule. Mr. K.L. Pandya, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent - State.

This is an application for temporary bail filed by the undertrial accused arrested in connection with IC.R. No.67 of 2002 registered with the Meghaninagar Police Station, District Ahmedabad, for the offence of murder. The temporary bail is preferred on the ground that the accused needs to arrange for payment of pending tax bills to the tune of Rs.30,000/ for his residence as also to arrange for payment of school fees of his child. It appears that the undertrial accused is in jail for almost thirteen years, but the trial is not yet concluded. He had applied for temporary bail before the City Sessions Court, and vide order dated 17.01.2015 passed by the Special Judge, Designated Court, for Riot Page 1 of 2 R/CR.MA/1691/2015 ORDER Cases (Gulbarg Society), Ahmedabad, in Criminal Miscellaneous Application No.89 of 2015, he was granted temporary bail for a period of ten days commencing from 18.01.2015 to 27.01.2015. It is his case that he had prayed before the Special Judge for temporary bail for a period of 45 days.

Taking into consideration the fact that the undertrial accused is in jail for the past thirteen years and also taking into consideration the ground urged in this application, the temporary bail granted by the learned Special Judge is extended by a further period of one week on the same terms and conditions, as imposed by the learned Special Judge in its order dated 17.01.2015. The undertrial accused shall surrender before the concerned jail authority on or before the expiry of the temporary bail period. Rule is made absolute to the aforesaid extent. Direct service is permitted.

(J.B.PARDIWALA, J.) chandresh Page 2 of 2

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