Gujarat High Court
Devang vs State on 18 May, 2012
Author: R.Tripathi
Bench: Ravi R.Tripathi
Gujarat High Court Case Information System
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CR.MA/6736/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 6736 of 2012
In
CRIMINAL
APPEAL No. 2687 of 2008
=========================================================
DEVANG
SHAILESH SHETH - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR HK PATEL, ADDITIONAL PUBLIC PROSECUTOR 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 through jail seeking temporary bail for a period of 45 days for the treatment of his mother.
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 the jail remarks. The convict is undergoing life imprisonment for an offence under Sections 302 and 34 of the Indian Penal Code in Sessions Case No.53 of 2008. By now, he has undergone 4 years and 7 months and 29 days. He has enjoyed temporary bail on two different occasions. He has enjoyed two furloughs. He has also enjoyed one parole leave. Every time, he has reported in time. Nothing adverse is noted 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.) *Shitole Top