Gujarat High Court
Jhala Rambha Parbhat Sinh & vs State Of Gujarat on 23 June, 2015
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
R/CR.MA/11339/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 11339 of 2015
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JHALA RAMBHA PARBHAT SINH & 1....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MS SHALINI S MAIR, ADVOCATE for the Applicant(s) No. 1 - 2
MR. L.R.POOJARI, APP, for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 23/06/2015
ORAL ORDER
Rule. Learned APP waives service of notice of rule on behalf of the respondent-State.
2 The present application has been filed by the applicants- prisoner seeking temporary bail for a period of 30 days on the ground to help the family members and wife of accused No.1 is physically unfit. Nothing is produced on record in support of the contentions raised by the applicants in the application.
3 Heard Ms. Shalini Mair, learned advocate for the applicants and Mr.L.R.Poojari, learned APP for the respondent - State of Gujarat.
4 Ms. Shalini Mair, learned advocate for the applicants is unable to convince the Court that on which ground the present application has been filed by the applicants for temporary bail.
5 Perused the papers. It appears that the applicants have filed present application without any cause and even the learned advocate has not convinced this Court for believing Page 1 of 2 R/CR.MA/11339/2015 ORDER such cause of application. Therefore, by way of filing such application, the applicants want to come out from the jail by producing such documents. It is a glaring abuse to the process of law and wasting of the valuable timings of the Court.
6 In view of the above, this Court is not inclined to grant temporary bail as the ground stated in the application is not proper and just and it appears that the applicants with a view to come out from the jail, filed this application. Therefore, the applicants are required to be imposed costs for filing such false application.
7 With this observation, present application stands dismissed. Rule is discharged. The applicants are directed to deposit Rs.500/- towards the costs before the High Court Legal Service Committee within a week time from today.
(Z.K.SAIYED, J.) siddharth// Page 2 of 2