Gujarat High Court
Sanjay Kalubhai Christian vs State Of Gujarat & on 13 January, 2016
Bench: Harsha Devani, G.B.Shah
R/CR.MA/591/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC. APPLICATION (FOR TEMPORARY BAIL) NO.591
of 2016
In
CRIMINAL APPEAL NO.182 of 2012
=============================================
SANJAY KALUBHAI CHRISTIAN....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No.1
MS HANSA PUNANI, ADDITIONAL PUBLIC PROSECUTOR for the
Respondent(s) No.1
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CORAM: HONOURABLE MS. JUSTICE HARSHA DEVANI
and
HONOURABLE MR. JUSTICE G.B.SHAH
Date : 13/01/2016
ORAL ORDER (PER :
HONOURABLE MS. JUSTICE HARSHA DEVANI)
1. Rule. Ms. Hansa Punani, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondents.
2. By this application which has been filed through the jail authorities, the applicant - convict seeks to be enlarged on temporary bail for a period of 30 days for the purpose of providing financial assistance to his aged mother who is 70 years old and is suffering from paralysis.
3. Heard Ms. Hansa Punani, learned Additional Public Prosecutor for the respondents.
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R/CR.MA/591/2016 ORDER
4. A perusal of the jail record of the applicant reveals that he has undergone 5 years, 2 months and 12 days imprisonment. During the said period, he has been enlarged on temporary bail on four occasions. Having regard to the period undergone and the cause stated in the application, the court is inclined to exercise discretion in favour of the applicant.
5. The application, therefore, partly succeeds and is accordingly allowed to the following extent. The applicant - convict is ordered to be enlarged on temporary bail for a period of fifteen (15) days from the date of his release on his furnishing a bond in the sum of Rs.5,000/- (Rupees five thousand only) to the satisfaction of the jail authorities and on usual terms and conditions. Upon completion of the period of temporary bail, the applicant shall forthwith surrender before the jail authorities. Rule is made absolute accordingly to the aforesaid extent.
( Harsha Devani, J. ) ( G.B. Shah, J. ) hki Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Jan 14 02:53:49 IST 2016