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Gujarat High Court

Govind Mathurbhai Tadvi vs State Of Gujarat & on 5 February, 2013

Author: M.R. Shah

Bench: M.R. Shah

  
	 
	 GOVIND MATHURBHAI TADVI....Applicant(s)V/SSTATE OF GUJARAT
	 
	 
	 
	 
	 
	 
	 
	 
	 
	 
	

 
 


	 


	R/CR.MA/2121/2013
	                                                                    
	                           ORDER

 

IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
 

 


 

CRIMINAL
MISC.APPLICATION NO. 2121 of 2013
 
	  
	  
		 
			 

In
			
			
			 

CRIMINAL
			APPEAL NO.  190 of 2006
		
	

 

===========================================================
 


GOVIND
MATHURBHAI....Applicant(s)
 


Versus
 


STATE OF GUJARAT  & 
1....Respondent(s)
 

================================================================
 

Appearance:
 

THROUGH
JAIL for the Applicant(s) No. 1
 

MS
CM SHAH, APP for the Respondent(s) No. 1
 

================================================================
 

 


 


	 
		  
		 
		  
			 
				 

CORAM:
				
				
			
			 
				 

HONOURABLE
				MR.JUSTICE M.R. SHAH
			
		
		 
			 
				 

 

				
			
			 
				 

and
			
		
		 
			 
				 

 

				
			
			 
				 

HONOURABLE
				MR.JUSTICE S.H.VORA
			
		
	

 


 

 


Date : 05/02/2013
 


 

 


ORAL ORDER

(PER : HONOURABLE MR.JUSTICE M.R. SHAH)

1. RULE.

Ms. C.M. Shah, learned APP waives service of notice of rule on behalf of the respondent-State.

2. We permitted the Registry to circulate the present Criminal Miscellaneous Application today at 2:30 p.m. on its drawing our attention that they have received an application by the applicant, through jail today, in which the applicant has requested to release him on temporary bail to attend the marriage ceremony of his cousin sisters, which is scheduled on 07/02/2013.

3. It appears that as such the applicant has submitted the application before the jail authority on 02/02/2013, which was sent by the jail authority to the Registry of this Court on 04/02/2013 and the same has been received by the Registry today on 05/02/2013.

4. Considering the fact that the marriages, which are scheduled are of the cousin sisters and not the real sisters of the applicant, the presence of the applicant may not be required. Hence, we are of the opinion that the present application cannot be entertained and the same deserves to be rejected. It is required to be noted that even earlier also the applicant submitted an application to release him on temporary bail on the ground of attending the marriage ceremony of his cousin sister, which came be rejected by the Division Bench of this Court vide order dated 07/05/2008. In view of the above, the present application deserves to be dismissed and is accordingly dismissed. Rule is discharged.

(M.R.SHAH, J.) (S.H.VORA, J.) siji Page 2 of 2