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Gujarat High Court

Mashiri Siddibhai Modhvadiya vs State Of Gujarat & on 23 April, 2015

Author: Ravi R.Tripathi

Bench: Ravi R.Tripathi, R.D.Kothari

         R/CR.MA/7769/2015                                 ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY
                             BAIL) NO. 7769 of 2015

           In CRIMINAL MISC.APPLICATION NO. 5095 of 2015
                    In CRIMINAL APPEAL NO. 204 of 2013

==========================================================
              MASHIRI SIDDIBHAI MODHVADIYA....Applicant(s)
                                Versus
                STATE OF GUJARAT & 1....Respondent(s)
==========================================================
Appearance:
MS GAYATRI B JADEJA, ADVOCATE for the Applicant(s) No. 1
MR HK PATEL, APP for the Respondent(s) No. 1
==========================================================

         CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
                and
                HONOURABLE MR.JUSTICE R.D.KOTHARI

                               Date : 23/04/2015


                                 ORAL ORDER

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

1. The present application is filed by the convict seeking extension of temporary bail granted by this Court on 19.3.2015 in Criminal Misc. Application No.5095 of 2015 for a period of 30 days.

1.1 Learned advocate Ms.Gayatri B. Jadeja submitted that convict wants to get himself operated for cataract. She further states that son of the convict and the wife of the convict are mentally retarded.

R/CR.MA/7769/2015 ORDER

2. Learned APP Mr.Patel invited attention of the Court to jail remarks. The convict has availed temporary bail on three occasions and reported in time. He has availed one furlough and reported in time. His jail conduct is reported to be good.

3. The matter requires consideration.

4. RULE. Mr.H.K.Patel, learned Additional Public Prosecutor waives service of rule on behalf of the respondent- State.

5. For the contents of the application, the same is allowed. The temporary bail granted vide order dated 19.3.2015 in Criminal Misc. Application No.5095 of 2015, is extended for a further period of three weeks, on same terms and conditions.

6. The convict shall surrender to the Jail authorities on expiry of the temporary bail period, without fail.

7. Rule is made absolute to the aforesaid extent. Direct service is permitted.

(RAVI R.TRIPATHI, J.) (R.D.KOTHARI, J.) vipul Page 2 of 2