Gujarat High Court
Chetankumar Manubhai Makwana - Thro' ... vs State Of Gujarat & on 17 January, 2013
Author: Anant S.Dave
Bench: Anant S. Dave
CHETANKUMAR MANUBHAI MAKWANA - THRO' SHANKARBHAI P MAKWANA....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/18923/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 18923 of 2012 =============================================== CHETANKUMAR MANUBHAI MAKWANA - THRO' SHANKARBHAI P MAKWANA....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) =============================================== Appearance: MR BT VYAS, ADVOCATE for the Applicant(s) No. 1 MR GAJENDRA P BAGHEL, ADVOCATE for the Applicant(s) No. 1 MR JK SHAH ADDL. PUBLIC PROSECUTOR for the RESPONDENT RULE NOT RECD BACK for the RESPONDENT(s) No. 2 =============================================== CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE Date : 17/01/2013 ORAL ORDER
Leave to amend.
The applicant an under trial prisoner has preferred this application for temporary bail on the ground that mother of the applicant aged about 55 years is suffering from Cancer and is under treatment at The Gujarat Cancer & Research Institute, Ahmedabad and presence of the applicant is necessary for making financial arrangement and other attending circumstances. The necessary medical certificate is annexed with this application.
Heard learned APP for the State who submits that mother of the applicant is treated as OPD patient and she is not required to be hospitalized.
However considering overall facts and circumstances, the serious ailment of the mother of the applicant is not in dispute and medical papers produced before this Court reveal such ailment and continuous treatment of mother of the applicant, I am inclined to consider this case and hereby grant three weeks of temporary bail from the date of his release on furnishing personal bond of Rs.2,000/- (Rupees Two Thousand Only) to the satisfaction of the jail authority on usual terms and conditions. During the period of temporary bail the applicant shall mark his presence once in a week before the nearest police station. On completion of the temporary bail, the applicant shall surrender before the jail authorities in time.
Rule is made absolute. Direct service is permitted.
(ANANT S.DAVE, J.) SMITA Page 2 of 2