Gujarat High Court
Gulam Hussain Jalil Ahmed vs State Of Gujarat & on 10 July, 2013
Author: Ks Jhaveri
Bench: Ks Jhaveri
GULAM HUSSAIN JALIL AHMED....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/10860/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 10860 of 2013 In CRIMINAL APPEAL NO. 954 of 2007 ================================================================ GULAM HUSSAIN JALIL AHMED....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: THROUGH JAIL for the Applicant(s) No. 1 MS. C.M. SHAH, LEARNED APP for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE KS JHAVERI and HONOURABLE MR.JUSTICE K.J.THAKER Date : 10/07/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. RULE. Learned APP waives service of notice of Rule on behalf of respondent-State.
2. This application has been filed by the applicant-convict through jail, seeking temporary bail for a period of thirty days on the ground of engagement of his son.
3. Considering the facts of the case as also the Jail record, the applicant-convict has ordered to be enlarged on temporary bail for a period of fifteen days from the date of his actual release on furnishing personal bond in the sum of Rs.05,000/-(Rupees five thousand only) to the satisfaction of the Jail authority. On completion of the above period the applicant-convict shall surrender before the concerned Jail Authority forthwith.
4. In view of the above observations, the Application stands disposed of accordingly. Rule made absolute to the aforesaid extent.
(K.S.JHAVERI, J.) (K.J.THAKER, J.) pawan Page 2 of 2