Gujarat High Court
Sunil Narayanbhai Panchal Thro' ... vs State Of Gujarat on 3 February, 2016
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/2746/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL)
NO.2746 of 2016
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SUNIL NARAYANBHAI PANCHAL THRO' DHARMISHTHABEN VIRBHAI MODI
(PANCHAL)....Applicant
Versus
STATE OF GUJARAT....Respondent
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Appearance :
PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant.
MR L.B. DABHI, APP for the Respondent.
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 03/02/2016
ORAL ORDER
1. Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent - State.
2. The present application has been filed by the sister-in- law of the under-trial prisoner to release the under-trial prisoner on temporary bail on the ground of marriage of sister of the under- trial prisoner which is fixed on 9.2.2016. In support of this application, applicant has produced copy of marriage invitation card.
3. I have gone through the Jail record of the under-trial prisoner as well as considered the averments made in this application. I have also considered the fact that when the applicant was released on temporary bail vide order dated 19.10.2015 in Criminal Misc. Application No.19451 of 2015 for a period of one week, the applicant surrendered late by 13 days. Hence, to procure the presence of the under-trial prisoner in time, further condition is required to be imposed.
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R/CR.MA/2746/2016 ORDER
4. Considering the aforesaid facts and circumstances of the case and looking to the jail record of the under-trial prisoner, I am of the opinion that the application requires consideration and the same is allowed. The applicant is hereby directed to deposit a sum of Rs.5,000/- before the Jail Authority. On deposit of the said amount, the convict - under-trial prisoner shall be released on temporary bail for a period of three weeks from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees five thousands) before the Jail authority and on usual terms and conditions. The applicant to mark his presence before the concerned Police Station twice in a week during his temporary release period.
Under-trial Prisoner to surrender before Jail Authority on completion of temporary bail, without fail. If the under-trial prisoner fails to surrender in time, the amount of Rs.5,000/- which will be deposited by the applicant is ordered to be forfeited. Rule is made absolute to the aforesaid extent.
Direct service is permitted.
(A.J.DESAI, J.) Savariya Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Feb 04 03:13:59 IST 2016