Gujarat High Court
Raju @ Rajubhai Haribhai (Rajput) Gohil vs State Of Gujarat on 2 March, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/4268/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 4268 of
2015
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RAJU @ RAJUBHAI HARIBHAI (RAJPUT) GOHIL....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1
Mr KL PANDYA, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 02/03/2015
ORAL ORDER
1. Rule. The learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondentState.
2. This is an application for temporary bail filed by an under trial prisoner through his wife arrested in connection with C.R. No.I32 of 2013 registered with the Bhaktinagar Police Station, DistrictRajkot for the offence of murder.
3. The temporary bail is prayed for on the ground that the accused needs to arrange for necessary funds towards the fees to be paid for the education of the daughter. The necessary certificates in that regard are placed on record.
4. Taking into consideration the the ground urged in this application, the application is allowed. The applicantaccused is ordered Page 1 of 2 R/CR.MA/4268/2015 ORDER to be released on temporary bail for a period of two weeks from the date of his actual release on his executing a bail bond of Rs.5,000/ (Rupees Five Thousand Only) to the satisfaction of the jail authority on usual terms and conditions.
5. The applicantaccused shall surrender himself to the jail authority on or before the expiry of the temporary bail period. Rule is made absolute to the aforesaid extent. Direct service is permitted.
(J.B.PARDIWALA, J.) aruna Page 2 of 2