Gujarat High Court
Milan vs State on 19 November, 2010
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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CR.MA/13964/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 13964 of 2010
In
CRIMINAL
MISC.APPLICATION No. 13653 of 2010
In
CRIMINAL MISC.APPLICATION No. 13435 of 2010
=============================================
MILAN
JITENDRAKUMAR THAKKER - UNDER TRIAL PRISONER - Applicant(s)
Versus
STATE
OF GUJARAT - Respondent(s)
=============================================
Appearance
:
PARTY-IN-PERSON for
Applicant(s) : 1,
MR KARTIK PANDYA ADDL. PUBLIC PROSECUTOR for
Respondent(s) : 1,
=============================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 19/11/2010
ORAL
ORDER
1. Rule.
Learned APP appears and waives service of Rule on behalf of the respondent- State.
2. On 12.11.2010, learned Single Judge [Coram: Hon'ble Justice Mr. K.M. Thaker] while allowing Criminal Misc. Application No.13653 of 2010 for temporary bail, extended the time limit by passing following order:
As per the doctor's certificate, the applicant's wife is to be operated for polycystic overy. The laparoscopy was scheduled for 02.11.2010. However, due to his son's illness it had to be postponed. The operation is scheduled for 14.11.2010. I have also perused the jail report. For the foregoing reasons, the application succeeds. Accordingly, it is partly allowed. The temporary bail granted as per the order passed in Criminal Misc. Application No. 12102 of 2010 dated 18.10.2010 and extended as per the order passed in Criminal Misc. Application No. 13435 of 2010 dated 29.10.2010 is hereby extended till 20th November, 2010 on the same terms and conditions.
The applicant shall surrender to the jail authority on completion of the aforesaid period i.e. on 20.11.2010, without fail. This would be the last extension.
3. Today, party-in-person has filed this application for extension of time and has produced medical certificate dated 19.11.2010 of Dr. Jayvirsinh Jhala, Cancer Surgeon, Meticulous Surgery & Endoscopy Hospital, which reveals that wife of the applicant is to be operated for Polycystic ovary on 23.11.2010 which was earlier planned on 14.11.2010.
4. Considering the overall facts and circumstances of the case, the temporary bail granted vide order dated 12.11.2010 in Criminal Misc. Application No.13653 of 2010 is extended upto 30.11.2010.
5. The applicant shall surrender to the jail authority on completion of the aforesaid period, without fail.
6. Rule is made absolute accordingly to the aforesaid extent. Direct service is permitted.
[ANANT S. DAVE, J.] //smita// Top