Gujarat High Court
Karabhai vs State Of on 19 July, 2012
Author: R. Tripathi
Bench: Ravi R.Tripathi, Paresh Upadhyay
Gujarat High Court Case Information System
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CR.MA/10727/2012 2/ 2 ORDER
IN THE
HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No.10727 of 2012
In
CRIMINAL
MISC.APPLICATION No. 7390 of 2012
In
CRIMINAL
APPEAL No. 1252 of 2008
==============================================
KARABHAI
RANABHAI KARAMTA - Applicant(s)
Versus
STATE OF
GUJARAT & 1 - Respondent(s)
==============================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR. PATEL ADDITIONAL PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) :
2,
==============================================
CORAM:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE
MR.JUSTICE PARESH UPADHYAY
Date
: 19/07/2012
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI) The matter was mentioned in the morning for urgent circulation. Permission was granted. The papers are received from the Registry.
Mr.Karabhai Ranabhai Karamta is present before the Court and states that temporary bail which is granted to him by this Court by an order dated 14.6.2012 may be extended as his mother is not keeping well and she is required to be attended.
In support of the application, he has annexed one Certificate from Dr.Parag G.Patel of Trimurti Hospitals, Junagadh.
Taking into consideration the fact that even prior to the present temporary bail, he was on temporary bail in the month of January, 2012.
No case is made out for extension of temporary bail. Hence, it is rejected.
(RAVI R. TRIPATHI, J.) (PARESH UPADHYAY, J.) (ashish) Top