Umangbhai Lalitbhai Thakkar vs State Of Gujarat on 12 July, 2019

[Cites 0, Cited by 0]

Gujarat High Court

Umangbhai Lalitbhai Thakkar vs State Of Gujarat on 12 July, 2019

Bench: Vipul M. Pancholi

       R/CR.MA/13232/2019                                                   ORDER



     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      R/CRIMINAL MISC.APPLICATION NO.                         13232 of 2019

=======================================================
              UMANGBHAI LALITBHAI THAKKAR
                          Versus
                    STATE OF GUJARAT
=======================================================
Appearance:
MR BH SOLANKI(5353) for the Applicant(s) No. 1
 for the Respondent(s) No. 2
MR KL PANDYA APP(2) for the Respondent(s) No. 1
=======================================================

CORAM: HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI

                                 Date : 12/07/2019
                                    ORAL ORDER

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

2. By way of the present application, the applicant has prayed to release him on temporary bail on the ground of medical ground of his parents as mother is handicapped and father is suffering from paralysis and, hence, the presence of the applicant is required. In support of it, necessary documents are produced on record.

3. I have gone through the Jail record of the under trial prisoner and perused the documents produced along with the application as well as considered the averments made in this application. I have also considered the fact that in past, he has not been released on temporary bail. However considering the facts of the case and the grounds mentioned in the application, the present application deserves to be allowed.

Page 1 of 2 Downloaded on : Sat Jul 13 04:17:50 IST 2019

R/CR.MA/13232/2019 ORDER

4. Therefore, the present application stands allowed partly. The undertrial prisoner is ordered to be released on temporary bail for a period of 7 (Seven) Days from the date of his actual release, on executing personal bond of Rs.5,000/ (Rupees Five Thousand) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority.

5. The undertrial prisoner shall surrender before Jail Authority on completion of temporary bail, without fail. No further extension shall be granted.

6. Rule is made absolute to the aforesaid extent.

Direct service is permitted.

7. Registry to communicate this order to the concerned jail authority forthwith.

(VIPUL M. PANCHOLI, J.) Gautam Page 2 of 2 Downloaded on : Sat Jul 13 04:17:50 IST 2019

Unlock Advanced Research with PRISMAI

Gujarat High Court