Gujarat High Court
Sodabhai vs State on 17 May, 2012
Author: R Tripathi
Bench: Ravi R.Tripathi
Gujarat High Court Case Information System
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CR.MA/6808/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 6808 of 2012
In
CRIMINAL
APPEAL No. 1337 of 2008
=========================================================
SODABHAI
DEVABHAI KOLI - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR PATEL ADDL PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) :
2,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
Date
: 17/05/2012
ORAL
ORDER
Present application is filed through jail seeking temporary bail for a period of 15 days so as to attend the after death rituals of his brother-in-law (wife's brother) who died on 06/05/2012.
2. Rule.
Mr.Patel, learned Additional Public Prosecutor waives service of notice of Rule. Learned APP makes available for perusal the jail remarks. From the jail remarks, it transpires that convict is undergoing life imprisonment for the offence punishable under Sections 302, 149, 143, 147, 148, 307 and 324 of the IPC. By now, convict has undergone ten years, eight months and fifteen days. The convict has enjoyed temporary bail on three different occasions and, except one late surrender, he has reported in time. He has enjoyed furlough on five different occasions and parole on one occasion and on all these occasions he has reported in time.
3. For the contents of the application, the same is allowed. The applicant is, therefore, ordered to be released on temporary bail for a period of 07 DAYS from the date of his release on his executing a personal bond of Rs.5,000/- (Rupees Five Thousand Only) before the Jail Authorities on certain conditions that he will;
a) not leave the State of Gujarat.
b) not indulge in any illegal activity.
c) surrender before the Jail Authorities in time.
4. Rule is made absolute.
(RAVI R TRIPATHI, J.) sompura Top