Gujarat High Court
Jignesh Kishanbhai Bhavsar Through ... vs State Of Gujarat on 20 March, 2018
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/5720/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 5720 of 2018
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JIGNESH KISHANBHAI BHAVSAR THROUGH BIRAL JIGNESH BHAVSAR
Versus
STATE OF GUJARAT
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Appearance:
MR. SOEB R. BHOHARIA(2205) for the PETITIONER(s) No. 1
VALIMOHAMMED PATHAN(6383) for the PETITIONER(s) No. 1
MR. RAKESH PATEL, ADDL. PUBLIC PROSECUTOR for the
RESPONDENT(s) No. 1,2
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 20/03/2018
ORAL ORDER
1. Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondents.
2. By this application, the applicant, an undertrial prisoner arrested in connection with the C.R. No. I-94 of 2017 registered with the Adalaj Police Station, Gandhinagar of the offence punishable under sections 302, 364, 365, 201, 403, 404, 419, 34 and 120-B of the Indian Penal Code and section 135 of the Gujarat Police Act, prays for temporary bail on the ground that the mother of the applicant-accused is suffering from paralysis and is undergoing the treatment for the same.. Being a son, the presence of the applicant-accused is necessary.
3. Taking into consideration the grounds urged in this application, the applicant-accused is ordered to be released on temporary bail for a period of eight days from the date of his Page 1 of 2 R/CR.MA/5720/2018 ORDER actual release on the applicant furnishing a bail bond of Rs.5,000/(Rupees Five Thousand Only) to the satisfaction of the jail authority on usual terms and conditions. The applicant shall surrender before the jail authority on or before the expiry of the temporary bail period. This application is, accordingly, partly allowed. Rule is made absolute to the aforesaid extent.
Direct service is permitted.
(J.B.PARDIWALA, J) Vahid Page 2 of 2