Gujarat High Court
Bhavsinh Baliyabhai Rathva vs State Of Gujarat & on 27 June, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
BHAVSINH BALIYABHAI RATHVA....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/9948/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION NO. 9948 of 2013 In CRIMINAL APPEAL NO. 287 of 2012 ================================================================ BHAVSINH BALIYABHAI RATHVA....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: THROUGH JAIL for the Applicant(s) No. 1 MS HANSA PUNANI, APP for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MR.JUSTICE R.P.DHOLARIA Date : 27/06/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE R.P.DHOLARIA) RULE.
Learned APP waives service of notice of rule on behalf of the respondent-State.
The convict-applicant has preferred this application seeking temporary bail on the ground of agricultural operations.
Perused the application and the documents on record with the assistance of the learned APP which reveal that the convict has served the sentence of approximately three years and three months in jail. During this period, he has enjoyed once temporary bail and once furlough leave.
Considering the reasons stated and the jail record of the convict, we are inclined to release the applicant for 21 days. Accordingly the applicant is ordered to be released on temporary bail for a period of 21 days, from the date of his release, on his furnishing personal bond of Rs. 10,000/- (Rupees ten thousand only) with the Jail Authorities on the usual terms and conditions and to the satisfaction of the jail authority.
Upon completion of the said period, he shall surrender to the Jail Authorities in time. Rule is made absolute in above terms. Registry shall communicate this order to the Jail Authorities.
(AKIL KURESHI, J.) (R.P.DHOLARIA,J.) Jyoti Page 2 of 2