Gujarat High Court
Mangalbhai vs Pp on 8 June, 2011
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
Gujarat High Court Case Information System
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R/CR.MA/7346/2011
ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No 7346 of 2011
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MANGALBHAI
JIVANBHAI PATEL....Applicant
Versus
PP....Respondent
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Appearance
:
MS
KRISHNA U MISHRA as ADVOCATE for the Applicant.
MR
JK SHAH, APP for the Respondent.
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CORAM:
HONOURABLE
MR.JUSTICE J.B.PARDIWALA
Date
: 08/06/2011
ORAL
ORDER
Leave to amend and correct the name of the father of the prisoner.
This is an application by an under-trial prisoner of C.R. No. I-141/2010 registered with Mansa Police Station for offences punishable under Sections 302, 147, 148, 149, 307, 326, 424, 323, 452, 435, 436, 337, 504, 506 (2) of IPC and Section 135 of B. P. Act, for temporary bail of 30 days on the ground that his wife Maniben is to be operated for Cataract. The Cataract surgery is scheduled on 09.06.2011 to be performed at Devansh Eye Clinic at Ahmedabad. A Certificate to this effect has been produced and learned APP Mr. Shah, upon verification, has confirmed about the surgery.
Taking into consideration the fact that the applicant under-trial prisoner is 70 year old person and there is nobody else in the family, I deem it fit and proper to order that the accused applicant be enlarged on temporary bail for a period of 15 days from the actual date of his release on his executing personal bond of Rs.15,000/- to the satisfaction of the jail authorities. Rule is made absolute to the above extent. D.S. permitted.
Sd/-
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