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[Cites 4, Cited by 0]

Gujarat High Court

Navinbhai vs State on 12 June, 2012

Author: Ravi R.Tripathi

Bench: Ravi R.Tripathi, Paresh Upadhyay

  
 Gujarat High Court Case Information System 
    
  
    

 
 
    	      
         
	    
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CR.MA/7782/2012	 3/ 3	ORDER 
 
 

	

 

IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
 

 


 

CRIMINAL
MISC.APPLICATION No. 7782 of 2012
 

In


 

CRIMINAL
APPEAL No. 1321 of 2010
 

 
=========================================================

 

NAVINBHAI
ISHWRARBHAI PANDYA - Applicant(s)
 

Versus
 

STATE
OF GUJARAT & 1 - Respondent(s)
 

=========================================================
 
Appearance
: 
THROUGH
JAIL for
Applicant(s) : 1, 
MR LR PUJARI, ADDITIONAL PUBLIC PROSECUTOR for
Respondent(s) : 1, 
None for Respondent(s) :
2, 
=========================================================


 
	  
	 
	  
		 
			 

CORAM
			: 
			
		
		 
			 

HONOURABLE
			MR.JUSTICE RAVI R.TRIPATHI
		
	
	 
		 
		 
			 

and
		
	
	 
		 
		 
			 

HONOURABLE
			MR.JUSTICE PARESH UPADHYAY
		
	

 

 
 


 

Date
: 12/06/2012 

 

 
 
ORAL
ORDER 

(Per : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI)

1. The present application is filed through jail seeking temporary bail for a period of 45 days so as to undertake 'Vastu', which is scheduled on 15.06.2012 and also to arrange for necessary household for the family. In support of the application, an invitation card is enclosed.

2. RULE.

Mr.L.R.Pujari, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.

3. Learned APP made available the jail remarks. The convict is undergoing 10 years' imprisonment for offences under Sections 376, 342, 323 and 506(2) of the Indian Penal Code in Sessions Case No.56 of 2009. He was convicted by judgment and order dated 30.10.2009. By now, he has undergone 2 years, 11 months and 18 days as on 01.06.2012. He has enjoyed temporary bail on two different occasions. He has enjoyed one furlough. He has also enjoyed one parole. Every time, he has reported in time. Nothing adverse is noted in the jail remarks.

4. For the contents of the application, the same is allowed. The convict is ordered to be released on temporary bail for a period of 30 days from the date of his release, on his executing a personal bond of Rs.5,000/- (Rupees Five Thousand Only) to the satisfaction of the Jail authorities.

5. The convict shall surrender to the Jail authorities on expiry of the temporary bail period.

6. Rule is made absolute.

(Ravi R.Tripathi, J.) (Paresh Upadhyay, J.) *Shitole     Top