Gujarat High Court
Ashokkumar vs State on 20 January, 2012
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
Print
CR.MA/698/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 698 of 2012
In
CRIMINAL
APPEAL No. 50 of 2012
=========================================
ASHOKKUMAR
GHANSHYAMBHAI ADVANI - Applicant(s)
Versus
STATE
OF GUJARAT - Respondent(s)
=========================================
Appearance :
MR
ASHISH M DAGLI for
Applicant(s) : 1,
MR HL JANI, LD. ADDL. PUBLIC PROSECUTOR for
Respondent(s) : 1,
=========================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 20/01/2012
ORAL
ORDER
By way of present application, the applicant has prayed to release him on bail pending the appeal in connection with the judgment and order of conviction dated 23rd December, 2011 passed by the learned Special Judge, ACB Court No.18, City Sessions Court, Ahmedabad in Special Case No.16 of 2006.
Heard Mr.Ashish Dagli, learned counsel for the applicant and Mr.H.L. Jani, learned Additional Public Prosecutor for the respondent-State.
Mr.Dagli, learned counsel for the applicant, states that the applicant was convicted for the offence under Sections 7, 13(1)(d), Part 1, 2 and 3 and Section 13(2) of the Prevention of Corruption Act. He has further contended that the applicant has given time to surrender till 21st January, 2012. He has further contended that the applicant has already deposited the fine amount. The applicant is public servant. He, therefore, prayed to release the applicant on bail pending the Appeal.
Heard Mr.H.L. Jani, learned Additional Public Prosecutor and also perused the papers produced before me. I have also gone through the judgment and order of conviction passed by the learned Special Judge, ACB Court No.18, City Sessions Court, Ahmedabad in Special Case No.16 of 2006.
Looking to the facts of the case, present application is allowed. The applicant is ordered to be released on bail pending the appeal on his furnishing surety of Rs.10,000/- and a personal bond of the like amount on usual terms and conditions. Bail before the trial Court having jurisdiction to try the same. Rule is made absolute to the aforesaid extent only.
Direct Service is permitted.
(Z. K. Saiyed, J) Anup Top