Jorubhai Nanabhai Dhakhda (Kathi ... vs State Of Gujarat & on 22 April, 2016

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Gujarat High Court

Jorubhai Nanabhai Dhakhda (Kathi ... vs State Of Gujarat & on 22 April, 2016

Bench: P.P.Bhatt

                    R/CR.MA/9512/2016                                                  ORDER



                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 9512 of 
                                        2016

         =============================================
                JORUBHAI NANABHAI DHAKHDA (KATHI DARBAR)....Applicant(s)
                                       Versus
                         STATE OF GUJARAT  &  1....Respondent(s)
         =============================================
         Appearance:
         TARUNA R MAKWANA, ADVOCATE for the Applicant(s) No. 1
         MR NJ SHAH, APP for the Respondent(s) No. 1
         =============================================

             CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
          
                                          Date : 22/04/2016
          
                                             ORAL ORDER

[1] RULE. 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 undertrial prisoner to release him on temporary bail on the ground of medical treatment of sister in law who is suffering from cancer. Copies of medical certificates are annexed with the application.

[3] I have heard learned Additional Public Prosecutor for the respondentState as well as considered the averments made in this application. It appears from the jail record that earlier whenever the applicant - undertrial prisoner was released on temporary bail, he surrendered in time to the jail authority.

[4] Considering the aforesaid facts and circumstances of the case, I am of the opinion that the application requires consideration and the same is partly allowed. The undertrial prisoner - convict shall be Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Apr 23 02:53:56 IST 2016 R/CR.MA/9512/2016 ORDER released on temporary bail for a period of one week from the date of his actual release, on executing personal bond and local surety of Rs.5,000/ (Rupees Five Thousand only) before the Jail authority and on usual terms and conditions. The applicant shall mark his presence on alternate days before the concerned police station between 11.00 a.m. to 04.00 p.m. The undertrial prisoner shall surrender to the Jail Authority after completion of temporary release, without fail. During the period of temporary bail, the convict shall not misuse the liberty granted to him and shall maintain law and order.

[5] Rule is made absolute to the aforesaid extent. Direct service is permitted.

(P.P.BHATT, J.) satish Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Apr 23 02:53:56 IST 2016

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