Gujarat High Court
Manubhai Keshabhai Maruda vs State Of Gujarat & 2 on 23 April, 2015
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi, R.D.Kothari
R/CR.MA/7703/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 7703 of
2015
In CRIMINAL APPEAL NO. 1708 of 2012
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MANUBHAI KESHABHAI MARUDA....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1
MR HK PATEL, APP for the Respondent(s) No. 1
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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 through his wife seeking temporary bail for a period of 30 days so as to enable the convict to arrange for the finance and other requirements for the marriage of his cousin (younger brother
- uncle's son).
1.1 The applicant, who is present before the Court, states that her father-in-law has suffered paralysis stroke.
2. Learned APP Mr.Patel invited attention of the Court to Page 1 of 2 CRIMINAL MISC.APPLICATION/7703/2015 24/04/2015 02:52:31 AM R/CR.MA/7703/2015 ORDER jail remarks. The convict had availed temporary bail on various occasions and reported in time. He has also enjoyed one furlough and reported in time. His jail conduct is also reported to be good.
3. The matter requires consideration.
4. Rule. Learned APP Mr.H.K.Patel waives service of Rule on behalf of Respondents.
5. For the contents of the application, the same is allowed. The convict is ordered to be released on temporary bail for a period of 15 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 and also on observing other usual terms and conditions.
6. The convict shall surrender to the Jail authorities on expiry of the temporary bail period.
7. Rule is made absolute to the aforesaid extent.
8. The Registry is directed to communicate this order to the jail authority.
.
(RAVI R.TRIPATHI, J.) (R.D.KOTHARI, J.) vipul Page 2 of 2 CRIMINAL MISC.APPLICATION/7703/2015 24/04/2015 02:52:31 AM