Gujarat High Court
Yusufbhai Aadambhai Mandli vs State Of Gujarat & on 27 October, 2015
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/20021/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 20021 of
2015
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YUSUFBHAI AADAMBHAI MANDLI....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MS GAYATRI B JADEJA, ADVOCATE for the Applicant(s) No. 1
MR JK SHAH, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 27/10/2015
ORAL ORDER
Leave to correct the name of the father of the applicant.
1. Rule. Mr.J.K.Shah, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent- State of Gujarat.
2. The present application has been filed by the wife of the under-trial prisoner to release her husband on temporary bail on the ground of house repairing. In support of this application, he has produced copies of various photos of her house which is annexed on record.
3. I have gone through the Jail record of the under- trial prisoner as well as considered the averments made in Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Oct 28 01:54:24 IST 2015 R/CR.MA/20021/2015 ORDER this application. The applicant is behind the bar since 3.4.2012. Jail record shows that when in past he was released on temporary bail, he had surrendered in time.
4. Considering the aforesaid facts and circumstances of the case and looking to the jail record of the under-trial prisoner, I am of the opinion that the application requires consideration and the same is allowed. The convict - under- trial prisoner -Yusufbhai Aadambhai Mandli shall be released on temporary bail for a period of three weeks from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees five thousand only) before the Jail authority and on usual terms and conditions. The applicant to mark his presence before the concerned Police Station once in a week during his temporary release period. Under-trial Prisoner to surrender before Jail Authority on completion of temporary bail, without fail. Rule is made absolute to the aforesaid extent.
Direct service is permitted.
(A.J.DESAI, J.) Ashish Tripathi Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Oct 28 01:54:24 IST 2015