Supreme Court - Daily Orders
Thakore Umedsing Nathusing vs State Of Gujarat on 30 April, 2021
Bench: Vineet Saran, Dinesh Maheshwari
1
ITEM NO.1 Court 12 (Video Conferencing) SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 250/2016
THAKORE UMEDSING NATHUSING Appellant(s)
VERSUS
STATE OF GUJARAT Respondent(s)
([ ONLY I.A. NO. 57642/2021 AND 57650/2021 IN CRL.A.NO. 218-
219/2016 TO BE TAKEN UP AGAINST THIS ITEM ] )
WITH
Crl.A. No. 218-219/2016 (II-B)
(IA No. 57650/2021 - GRANT OF BAIL
IA No. 57642/2021 - GRANT OF BAIL)
Date : 30-04-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Appellant(s) Mr. Nachiketa Joshi, AOR
Ms. Sucheta Joshi, Adv.
Ms. Himadri Haksar, Adv.
Mr. Rauf Rahim, AOR
Mr. Ali Asghar Rahim, Adv.
For Respondent(s) Mr. Aniruddha P. Mayee, AOR
UPON hearing the counsel the Court made the following
O R D E R
IA NoS. 57650/2021 AND 57651/2021 IN CRL.A.NOS. 218-219/2016 Mr. Rauf Rahim, learned counsel for the applicant submitted that the daughter of the applicant – Thakore Laxmansing Halsing is paralysed and bedridden for which reason he has prayed for grant of extension of interim bail. It is further submitted that because of Signature Not Verified Digitally signed by the pandemic situation being bad in the State of Gujarat, the GEETA AHUJA Date: 2021.04.30 16:16:52 IST Reason: interim bail of the applicant may be further extended.
Mr. A.P. Mayee, learned counsel appearing for the State of 2 Gujarat has opposed the application on the ground that the sons of the applicant can take care of the daughter of the applicant- Thakore Laxmansing Halsing. However, it is not disputed that the situation of pandemic is quite bad in the State of Gujarat.
Considering the facts and circumstances of the case, we direct that the interim bail granted by this Court vide Order dated 15.10.2020 to the applicant-Thakore Laxmansing Halsing is extended for a further period of six months from today.
The applicant-Thakore Laxmansing Halsing shall, on the expiry of six months, surrender himself before the concerned police station, failing which he shall be taken into custody by the concerned police station.
Interlocutory Applications stand disposed of accordingly. IA NOs.57642/2021 AND 57643/2021 IN CRL.A.NOS. 218-219/2016 For the reasons mentioned in the I.A.No. 57642/2021, interim bail granted by this Court by its Order dated 08.12.2020 to the applicant-Thakore Khemsing Halsing, is further extended for a period of six months from today.
The applicant- Thakore Khemsing Halsing shall, on the expiry of six months, surrender himself before the concerned authority, failing which he shall be taken into custody by the concerned authority.
Interlocutory Applications stand disposed of accordingly.
(GEETA AHUJA) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)