Gujarat High Court
Bharatbhai vs The on 18 May, 2012
Author: R.Tripathi
Bench: Ravi R.Tripathi
Gujarat High Court Case Information System
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CR.MA/6909/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 6909 of 2012
In
CRIMINAL
APPEAL No. 399 of 2007
=========================================
BHARATBHAI
HIRALAL JADAV THRO HANSABEN HIRALAL JADAV - Applicant(s)
Versus
THE
STATE OF GUJARAT & 1 - Respondent(s)
=========================================
Appearance
:
PARTY-IN-PERSON
for Applicant(s) : 1,
MR
HARDIK PATEL, APP for Respondent(s) : 1,
None for Respondent(s) :
2,
=========================================
CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
Date
: 18/05/2012
ORAL
ORDER
1. The present application is filed by the convict through his mother seeking temporary bail for a period of 60 days so as to arrange for finance and to purchase new house as the old house is sold.
2. RULE.
Mr.H.K.Patel, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.
3. Learned APP made available for perusal the jail remarks. The convict is undergoing life imprisonment for offences under Sections 302, 148, 149, 34, 323 and 324 of IPC in Sessions Case No. 223 of 1993. By now, he has undergone 04 years 06 months and 27 days. He has enjoyed temporary bail on four different occasions and reported in time. He enjoyed two furlough and reported in time. He enjoyed parole leave once and reported in time. Nothing adverse is recorded in the jail remarks.
4. For the contents of the application, the application is allowed. The applicant-convict is ordered to be released on temporary bail for a period of 30 days from the date of his release, on his executing a personal bond of Rs.5,000/- (Rupees Five Thousand Only) to the satisfaction of the Jail authorities.
5. The applicant-convict shall surrender to the Jail authorities on expiry of the temporary bail period.
6. Rule is made absolute.
(Ravi R.Tripathi, J.) Jyoti Top