Gujarat High Court
Bhimsinh Padamsinh Darbar(Chauhan) vs State Of Gujarat on 22 December, 2020
Author: A.J.Desai
Bench: A.J.Desai, Nikhil S. Kariel
R/CR.A/1829/2019 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF
TEMPORARY BAIL) NO. 12 of 2020
In R/CRIMINAL APPEAL NO. 1829 of 2019
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PADAMSINH GAGJI DARBAR(CHAUHAN) THRO RAVENDRASINH JEVATSINH CHAUHAN Versus THE JAIL SUPERINTENDENT ========================================== Appearance:
for the PETITIONER(s) No. MS GAYATRIBA B JADEJA for the PETITIONER(s) No. MS KRINA CALLA ADDL. PUBLIC PROSECUTOR for the RESPONDENT(s) No. ============================================ CORAM: HONOURABLE MR. JUSTICE A.J.DESAI and HONOURABLE MR. JUSTICE NIKHIL S. KARIEL Date : 22/12/2020 IA ORDER (PER : HONOURABLE MR. JUSTICE NIKHIL S. KARIEL)
1. Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent - State of Gujarat.
2. By way of the present application, the applicant herein -
convict, has prayed to extend his temporary bail, which was granted by this Court vide order dated 08.12.2020 in Criminal Misc. Application No.11 of 2020 in Criminal Appeal No.1829 of 2019.
3. The applicant convict was released on temporary bail for a period of two weeks on the ground of marriage of his niece. Now, he is seeking extension of temporary bail on the ground of his knee replacement surgery. Considering the facts and circumstances of the case as well as Page 1 of 2 Downloaded on : Tue Dec 22 23:43:33 IST 2020 R/CR.A/1829/2019 IA ORDER certificate annexed with the application, we are inclined to extend temporary bail for a period of three weeks on the same terms and conditions.
4. In view of the above, the present application is allowed. Temporary bail, which has been granted earlier by this Court vide order dated 08.12.2020 in Criminal Misc. Application No.11 of 2020 passed in Criminal Appeal No.1829 of 2019 is hereby extended for a period of three weeks, on the same terms and conditions. No further extension shall be granted. Rule is made absolute to the aforesaid extent.
5. After the completion of temporary bail period, the Jail Authorities shall admit the applicant in jail after strictly following the Circular dated 03.06.2020 relating to COVID-19 issued by the Superintendent of Jail, Ahmedabad.
Registry is directed to communicate this order to the concerned Jail Authority by fax / email message forthwith.
(A.J.DESAI, J) (NIKHIL S. KARIEL,J) DIPTI PATEL Page 2 of 2 Downloaded on : Tue Dec 22 23:43:33 IST 2020