Gujarat High Court
Manubhai Keshabhai Maruda vs State Of Gujarat & on 21 March, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
R/CR.MA/6275/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 6275 of
2016
In CRIMINAL APPEAL NO. 1708 of 2012
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MANUBHAI KESHABHAI MARUDA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MR CHINTAN DAVE, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 21/03/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. By this application, which has been filed through the jail authorities, the applicant-convict seeks temporary bail for a period of 30 days for the purpose of providing medical treatment to his father who is bed-ridden as he is suffering from paralysis.
2. Heard Mr. Chintan Dave, learned Additional Public Prosecutor for the respondents.
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R/CR.MA/6275/2016 ORDER
3. A perusal of the jail record of the applicant reveals that he has undergone three years, six months and twenty six days of imprisonment. During the said period, the applicant had availed of temporary bail on six occasions. The conduct of the applicant in jail is reported to be unsatisfactory. On a perusal of the case papers, it appears that the applicant has not annexed any medical case papers in support of his say that his father is suffering from paralysis. Having regard to the number of times that the applicant has availed of temporary bail during the period of his incarceration as well as the fact that the application is not supported by any documents indicating that his father is suffering from paralysis, the court is not inclined to exercise discretion in favour of the applicant.
4. The application, therefore, fails and is accordingly rejected.
(HARSHA DEVANI, J.) (G.R.UDHWANI, J.) parmar* Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Mar 23 02:13:53 IST 2016