Dr. Ashokbhai Nathabhai Panchani ... vs State Of Gujarat on 25 July, 2018

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Gujarat High Court

Dr. Ashokbhai Nathabhai Panchani ... vs State Of Gujarat on 25 July, 2018

Bench: P.P.Bhatt

       R/CR.MA/13883/2018                             ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 13883 of 2018

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     DR. ASHOKBHAI NATHABHAI PANCHANI THROUGH PANCHANI
                    SUMITABEN ASHOKBHAI
                           Versus
                      STATE OF GUJARAT
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Appearance:
PARTY IN PERSON(5000) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2
MR HK PATEL APP(2) for the RESPONDENT(s) No. 1
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 CORAM: HONOURABLE MR.JUSTICE P.P.BHATT

                            Date : 25/07/2018

                             ORAL ORDER

1. Rule. Learned APP waives service of rule on behalf of the respondent-State.

2. The present application is filed by the wife of the accused for releasing the accused on temporary bail for a period of 30 days on the ground of arranging the funds for the admission of his son in the college.

3. Heard Party-in-person.

4. Learned APP for the respondent State, while opposing the application, submits that the trial is at crucial stage and at the verge of completion. Besides, three co-accused, who have been released on temporary bail, are absconding. Therefore, learned APP states that the application is not required to be entertained.

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R/CR.MA/13883/2018 ORDER

5. In view of the above submissions of the learned APP, this Court is not inclined to grant the application. Therefore, the party-in-person seeks permission to withdraw present application with a liberty to approach the trial Court.

6. Permission as sought for is granted. The application stands disposed of as withdrawn. Rule is discharged.

7. The concerned Jail Authority is directed to make appropriate arrangement to affirm the affidavit of the accused for the purpose of admission in jail, if required.

8. The concerned District Legal Service Authority, Surat, shall also provide necessary assistance, if required to the applicant's son.

Registry is directed to send a writ of this order to the concerned Jail Authority forthwith by FAX.

(P.P.BHATT, J) YNVYAS Page 2 of 2

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