Hardik @ Modi Narendrabhai Shukla vs State Of Gujarat on 16 February, 2021

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Gujarat High Court

Hardik @ Modi Narendrabhai Shukla vs State Of Gujarat on 16 February, 2021

Bench: A.Y. Kogje

        R/CR.MA/2304/2021                                          ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 2304 of 2021

=============================================
                 HARDIK @ MODI NARENDRABHAI SHUKLA
                                Versus
                          STATE OF GUJARAT
=============================================
Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR. CHINTAN DAVE, APP for the Respondent(s) No. 1
=============================================

 CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                              Date : 16/02/2021

                                ORAL ORDER

1. RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondentState.

2. The present application is filed by the under trial prisoner, through jail, seeking temporary bail for a period of 30 days in connection with C.R. No.I40 of 2019 registered with RAMOL POLICE STATION, DISTRICTAHMEDABAD, on the ground of for providing financial assistance to his family members as there is no other responsible male member in the family to take care of the same.

3. Learned APP submitted that from the jail report, the applicant has never been released on temporary bail and the jail conduct is also reported to be good.

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R/CR.MA/2304/2021 ORDER

4. In view of the aforesaid facts and considering the jail report, the 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.5,000/ (Rupees Five Thousand Only) and solvent surety of the like amount, to the satisfaction of the jail authority, and on a further condition that he shall surrender to the Jail authorities on expiry of the temporary bail period. During the above period of temporary bail, the under trial prisoner will mark presence once with RAMOL POLICE STATION.

5. Rule is made absolute. Registry is directed to communicate this order to the concerned Jail authority.

(A.Y. KOGJE, J) PARESH SOMPURA Page 2 of 2 Downloaded on : Thu Feb 18 03:07:45 IST 2021

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