Gujarat High Court
Shabbir @ Gadbu Abbadanbhai Arab vs State Of Gujarat & on 11 March, 2015
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi, R.D.Kothari
R/CR.MA/5172/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY
BAIL) NO. 5172 of 2015
In
CRIMINAL MISC.APPLICATION NO. 2893 of 2015
In
CRIMINAL APPEAL NO. 370 of 2012
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SHABBIR @ GADBU ABBADANBHAI ARAB....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1
MR HK PATEL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 11/03/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI) The matter was mentioned in the morning by the convict-party-in-person for circulation of the application today. Permission was granted. The papers are received from the Registry.
2. The present application is filed by the convict
- Shabbir @ Gadbu Abbadanbhai Arab seeking extension of temporary bail granted by this Court by order dated Page 1 of 3 R/CR.MA/5172/2015 ORDER 18.02.2015. Party-in-person states that his mother is still in hospital at Bhavnagar and she has suffered paralysis stroke. He further states that he has wife and three minor children with disabled brother in the family and mother is a widow lady suffering from the aforesaid ailment. Party-in-Person further states that he earns some money to get his mother required treatment. He is not sure as to what time it will take to get his mother normal. He requests that if the application for extension of temporary bail could be considered mercifully.
3. Taking into consideration the aforesaid facts, the matter requires consideration.
4. RULE. Learned APP Mr.Patel waives service of Rule on behalf of the respondent-State.
5. For the contents of the application, the same is allowed. The temporary bail granted by this Court by order dated 18.02.2015 is extended by 15 days.
6. The convict shall surrender to the Jail authorities on expiry of the temporary bail period.
7. Rule is made absolute.
(RAVI R.TRIPATHI, J.)
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R/CR.MA/5172/2015 ORDER
(R.D.KOTHARI, J.)
SHITOLE
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