Gujarat High Court
Ravindra @ Ravi Jayramsinh Pawar. Thro' ... vs State Of Gujarat & on 25 September, 2013
Author: A.J.Desai
Bench: A.J.Desai
RAVINDRA @ RAVI JAYRAMSINH PAWAR. THRO' KIRAN RAVINDRA @ RAVI JAYRAMSINH PAWAR.....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/15240/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 15240 of 2013 ============================================= RAVINDRA @ RAVI JAYRAMSINH PAWAR. THRO' KIRAN RAVINDRA @ RAVI JAYRAMSINH PAWAR.....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ============================================= Appearance: PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1 MR RC KODEKAR APP for the Respondent(s) No. 1 ============================================= CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 25/09/2013 ORAL ORDER
1. Rule.
Mr.R.C.Kodekar, learned APP waives service of notice of Rule on behalf of the respondent- State of Gujarat.
2. By way of the present application, party-in-person Kiran Ravindra @ Ravi Pawar, daughter of the under-trial prisoner Ravindra @ Ravi Jayramsinh Pawar, has prayed to release her father namely Ravindra @ Ravi Jayramsinh Pawar on temporary bail on the ground of sickness of the brother of the applicant. It is the case of the applicant that her brother is suffering from fever of Dengue. In support of her application, she has produced xerox copies of medical papers, which are taken on record.
3. Considering the above all aspect, I am of the opinion that the present application requires consideration and accordingly, the same is allowed. The under-trial prisoner is hereby ordered to release on temporary bail for a period of three weeks from the date of his actual release on executing of personal bond of 10,000/- (Rupees Ten Thousand Only) to the satisfaction of the concerned Authority.
4. The under trial shall mark his presence once in a week before the concerned police station.
5. Rule is made absolute to the aforesaid extent. Direct service is permitted today.
(A.J.DESAI, J.) *Kazi Page 2 of 2