Gujarat High Court
Ashok @ Doctor Nathabhai Panchani vs State Of Gujarat on 28 November, 2018
Author: A.Y. Kogje
Bench: A.Y. Kogje
R/CR.MA/21281/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 2 of 2018
IN
R/CRIMINAL MISC.APPLICATION NO. 21281 of 2018
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ASHOK @ DOCTOR NATHABHAI PANCHANI Versus STATE OF GUJARAT ================================================================ Appearance:
MR NIRAD D BUCH for the PETITIONER(s) No. MR DM DEVNANI, ADDITIONAL PUBLIC PROSECUTOR for the RESPONDENT(s) No. ================================================================ CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE Date : 28/11/2018 IA ORDER
1. RULE. Learned Additional Public Prosecutor Mr. D.M. Devnani waives service of Rule on behalf of the respondent-State.
2. The present application is filed by the applicant - Ashok @ Doctor Nathabhai Panchani seeking extension of temporary bail granted by this Court by an order dated 22.11.2018 in Criminal Miscellaneous Application No.21281/2018.
3. Learned Advocate for the applicant drew attention of the Court to the papers with regard to the admission of the son abroad and submitted that extension be granted as the applicant has to complete some further formalities with regard to payment of fees of his son. Necessary papers in this regard are annexed with this application.
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R/CR.MA/21281/2018 IA ORDER
4. In view of the aforesaid,the application is partly allowed. As a last chance, the temporary bail granted earlier is extended for a further period of SEVEN (7) DAYS, on the same terms and conditions of the order dated 22.11.2018. It is made clear that no further extension will be granted to the applicant.
5. The applicant shall surrender to the Jail authorities on expiry of the extended temporary bail period.
6. Rule is made absolute. Direct service is permitted.
Sd/-
(A.Y. KOGJE, J) CAROLINE Page 2 of 2