Gujarat High Court
Kailash Lalchand Dhobi vs State Of Gujarat on 27 September, 2018
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
R/CR.A/1208/2016 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 15 of 2018
IN R/CRIMINAL APPEAL NO. 1208 of 2016
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RAJU @ MAMA KANIYA RAMAVTAR TIVARI THROUGH SANDIPREM PRAKASH MAHERA Versus JAIL SUPERINTENDENT ========================================================== Appearance:
PARTY IN PERSON for the PETITIONER(s) No. for the RESPONDENT(s) No. MR. CHINTAN DAVE, ADDITIONAL PUBLIC PROSECUTOR for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE and HONOURABLE MR.JUSTICE BIREN VAISHNAV Date : 27/09/2018 IA ORDER (PER : HONOURABLE MR.JUSTICE ANANT S. DAVE) 1 Rule. Mr. Chintan Dave, learned Additional Public Prosecutor, waives service of notice of rule on behalf of the respondentState. 2 The applicant, a life convict and in jail for about eight years and nine months, prays for temporary bail on the ground that his father who is aged about 94 years is on death bed and his mother has suffered paralysis.
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R/CR.A/1208/2016 IA ORDER 3 Looking to the cause stated in the application
and in view of the jail remarks of the applicant, we are inclined to exercise discretion in favour of the applicant. Therefore, the application seeking temporary bail is partly allowed. The applicant is ordered to be enlarged on temporary bail for a period of three days from the date of his actual release and on his furnishing a bail bond of Rs.5,000/ (Rs. Five Thousand Only) to the satisfaction of the concerned jail authority. The applicant shall surrender before the jail authority on expiry of the aforesaid period.
Rule is made absolute to the aforesaid extent. Direct service is permitted.
(ANANT S. DAVE, J) (BIREN VAISHNAV, J) Bimal Page 2 of 2