Gujarat High Court
Mahendra @ Kaliya Vasudev Dhakate ... vs State Of Gujarat on 3 January, 2020
Author: Umesh A. Trivedi
Bench: Umesh A. Trivedi
R/CR.MA/30/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 30 of 2020
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MAHENDRA @ KALIYA VASUDEV DHAKATE THROUGH ANIL DAYAL DAS
AINANI
Versus
STATE OF GUJARAT
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Appearance:
MR WARISALI I MALIK(10680) for the Applicant(s) No. 1
MR. VISHAL N PANDIT(7007) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR JK SHAH APP (2) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE UMESH A. TRIVEDI
Date : 03/01/2020
ORAL ORDER
Though called out twice, learned advocate for the applicant is not present. This application is filed seeking temporary bail for a period of 30 days to attend the tonsure ceremony of the niece, which is scheduled from 5.1.2020 to 11.1.2020.
For the very purpose, without naming the child whose tonsure ceremony is to be performed, the applicant preferred an application for temporary bail from 28.12.2019 to 3.1.2020 before the trial Court. However, the trial Court has rejected the said application vide an order dated 19.12.2019. As recorded in the order at page No.24, trial in respect of the case where the applicant seeks temporary release is at a crucial stage where some material witnesses of the prosecution side are yet to be Page 1 of 2 Downloaded on : Fri Jan 03 20:44:36 IST 2020 R/CR.MA/30/2020 ORDER examined. That ground alone is sufficient to reject the said application. However, for attending the tonsure ceremony, no temporary bail can be granted to any of the prisoner. Hence, this application stands rejected.
(UMESH A. TRIVEDI, J) ASHISH M. GADHIYA Page 2 of 2 Downloaded on : Fri Jan 03 20:44:36 IST 2020