Gujarat High Court
Virambhai Panchabhai Rojasara Thro' ... vs State Of Gujarat & on 31 May, 2017
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/CR.MA/13526/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 13526 of
2017
In CRIMINAL APPEAL NO. 1397 of 2016
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VIRAMBHAI PANCHABHAI ROJASARA THRO' ROJASARA BHUPATBHAI
PANCHAHBHAI....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1
MR L B DABHI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 31/05/2017
ORAL ORDER
The temporary bail is sought by the convict, who has hardly undergone 8 months and 23 days for the purpose of performing tonsure ceremony of his son, who is aged 11 years. No case is made out.
Application is rejected.
(G.R.UDHWANI, J.) ABHISHEK Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed May 31 23:41:17 IST 2017