Gujarat High Court
Rahul @ Kalu Bhil - Thro' Rambhaben Rahul ... vs State Of on 23 January, 2013
Author: Anant S. Dave
Bench: Anant S. Dave
RAHUL @ KALU BHIL - THRO' RAMBHABEN RAHUL BHIL....Applicant(s)V/SSTATE OF GUJARAT....Respondent(s) R/CR.MA/1202/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 1202 of 2013 ================================================================ RAHUL @ KALU BHIL - THRO' RAMBHABEN RAHUL BHIL....Applicant(s) Versus STATE OF GUJARAT....Respondent(s) ================================================================ Appearance: PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1 Mr.Maulk G. Nanavati, ADDL PUBLIC PROSECUTOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE Date : 23/01/2013 ORAL ORDER
1. Rule.
Learned Additional Public Prosecutor waives service of Rule on behalf of respondent-State. Dispensary
2. This application for temporary bail is preferred by the undertrial prisoner through his wife on the ground that his son aged 7 years is suffering from Right Inguinal Hernia. As per the medical certificate and Sonography report, operation is scheduled on 25.1.2013, as certified by the qualified Surgeon.
3. Considering the above, the applicant-undertrial prisoner is ordered to be enlarged on temporary bail for a period of two weeks from the date of release on furnishing personal bond of Rs.2,000/- (Rupees two thousand only) to the satisfaction of the jail authority on usual terms and conditions. On completion of period of temporary bail, the under-trial prisoner shall surrender before the jail authority in time.
Rule is made absolute. Direct Service is permitted.
[ANANT S. DAVE, J.] chandresh Page 2 of 2