Pratapbhai Jalubhai Khach Thro ... vs State Of Gujarat on 16 November, 2021

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Gujarat High Court

Pratapbhai Jalubhai Khach Thro ... vs State Of Gujarat on 16 November, 2021

Bench: A.Y. Kogje

   R/CR.MA/17924/2021                                   ORDER DATED: 16/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 17924 of 2021

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    PRATAPBHAI JALUBHAI KHACH THRO MAGALUBHAI DALUBHAI
                         GOVADIYA
                           Versus
                     STATE OF GUJARAT
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Appearance:
PARTY IN PERSON(5000) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2
MR H K PATEL, APP (2) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

                             Date : 16/11/2021

                              ORAL ORDER

1. RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.

2. The present application is filed by the Party in Person seeking temporary bail of under trial prisoner for a period of 30 days in connection with CR-I/118/2018 registered with Sayla Police Station, Surendranagar on the ground of medical treatment of father of under trial prisoner.

3. It is submitted that father of under trial prisoner has attack of paralysis on 17.09.2021 and admitted in Community Health Center, Sadamda from where he was referred to paralysis expert doctor. As health of father of the applicant is not well and as he wants to take paralysis medical treatment at Sterling Hospital, for the purpose, financial assistance is required. Therefore, the present application is filed.

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R/CR.MA/17924/2021 ORDER DATED: 16/11/2021

4. Learned APP invited attention of the Court to the jail record, wherein it is indicated his conduct is reported to be good.

5. In view of the aforesaid facts and considering the jail report and medical case papers produced at Annexure-B to this application, the present application is partly allowed. The under trial prisoner is ordered to be released on temporary bail for a period of 5(Five) days from the date of his actual release, on his furnishing a personal bond of Rs.10,000/- (Rupees Ten Thousand Only) and on a further condition that he shall surrender to the Jail authorities on expiry of the temporary bail period.

6. The application is allowed in the aforesaid terms. Rule is made absolute. Direct service is permitted.

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