Gujarat High Court
Patel Amit @ Kaliyo Sureshbhai Thro ... vs State Of Gujarat on 18 January, 2023
Author: Samir J. Dave
Bench: Samir J. Dave
R/CR.MA/1315/2023 ORDER DATED: 18/01/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 1315 of 2023
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PATEL AMIT @ KALIYO SURESHBHAI THRO PATEL VISHAL VISHNUBHAI
Versus
STATE OF GUJARAT
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Appearance:
PARTY IN PERSON(5000) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR HS SONI APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE
Date : 18/01/2023
ORAL ORDER
1. Rule. Learned APP waives service of notice of rule on behalf of the respondent State.
2. By way of this application, the applicant has prayed to release him on temporary bail on the ground of performing Knee Replacement surgery for his mother.
3. Having gone through the jail record and in view of the facts and circumstances of the case, the present application is partly allowed and the applicant is ordered to be released on temporary bail for a period of ONE WEEK from the date of his release on condition of furnishing personal bond of Rs.5,000/- to the satisfaction of the jail authority on usual terms and Page 1 of 2 Downloaded on : Thu Jan 19 20:50:28 IST 2023 R/CR.MA/1315/2023 ORDER DATED: 18/01/2023 conditions and also on the condition that he shall mark his presence before the nearest Police Station on every alternate day. On expiry of the above period, the applicant shall surrender before the jail authority forthwith. The application stands disposed of accordingly. Rule is made absolute to the above extent.
(SAMIR J. DAVE,J) PRAVIN KARUNAN Page 2 of 2 Downloaded on : Thu Jan 19 20:50:28 IST 2023