Gujarat High Court
Naran Sitaramji Tank vs State Of Gujarat & on 26 October, 2015
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/20123/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY
BAIL) NO. 20123 of 2015
In CRIMINAL MISC.APPLICATION NO. 18400 of 2015
In CRIMINAL MISC.APPLICATION NO. 17485 of 2015
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NARAN SITARAMJI TANK....Applicant
Versus
STATE OF GUJARAT & 1....Respondents
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Appearance:
MEHUL A SURATI, ADVOCATE for the Applicant.
MS MH BHATT, LD.ADDL.PUBLIC PROSECUTOR for the Respondent No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 26/10/2015
ORAL ORDER
1. Rule. Ms.M.H.Bhatt, learned Additional Public Prosecutor waives service of Rule on behalf of the respondents.
2. By way of the present application, the applicant - original accused has prayed to extend his temporary bail on the ground of his own sickness.
3. Mr.Surti, learned advocate appearing on behalf of the applicant states that the applicant was released on temporary bail on the ground of ill-health of his wife and, thereafter, temporary bail was extended on the ground of his own sickness. Now, he is seeking further extension of temporary bail on the ground of his own sickness that he has Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Oct 27 01:54:55 IST 2015 R/CR.MA/20123/2015 ORDER to undergo knee replacement surgery.
4. Learned Additional Public Prosecutor appearing for the respondent has opposed this application.
5. Considering the aforesaid facts and circumstances of the case and looking to the jail record of the applicant and considering the his own sickness, I am of the opinion that the application requires consideration and the same is allowed. The temporary bail, which was granted and lastly extended by this Court vide order dated 05/10/2015 in Criminal Misc. Application No.18400 of 2015 is hereby extended up to 15/11/2015, on the same terms and conditions. The applicant to surrender before Jail Authority on 16/11/2015. Since the applicant to undergo surgery of knee replacement, he may not mark his presence during this temporary release period, however, he shall not leave city of Ahmedabad. Rule is made absolute to the aforesaid extent.
Direct service is permitted.
[A.J.DESAI,J.] *dipti Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Oct 27 01:54:55 IST 2015