Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Gujarat High Court

Bholabhai vs State on 15 October, 2010

Author: A.L.Dave

Bench: A.L.Dave

   Gujarat High Court Case Information System 

  
  
    

 
 
    	      
         
	    
		   Print
				          

  


	 
	 
	 
	 
	 
	 
	 
	


 


	 

CR.MA/12254/2010	 1/ 2	ORDER 
 
 

	

 

IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
 

 


 

CRIMINAL
MISC.APPLICATION No. 12254 of 2010
 

 
 
=========================================================

 

BHOLABHAI
CHATURBHAI PATEL - Applicant
 

Versus
 

STATE
OF GUJARAT & 1 - Respondents
 

=========================================================
 
Appearance
: 
MR
SP MAJMUDAR  and MR
PP MAJMUDAR for Applicant. 
MS CHETANA M.SHAH, ADDL.PUBLIC
PROSECUTOR for Respondent: 1-State., 
MR DHARMESH V SHAH for
Respondent :
2-Bank. 
=========================================================


 
	  
		 
			 

CORAM
			: 
			
		
		 
			 

HONOURABLE
			MR.JUSTICE A.L.DAVE
		
	

 

 
 


 

Date
: 15/10/2010 

 

 
ORAL
ORDER 

Rule.

Learned A.P.P. Ms.Shah waives service of notice of rule for respondent No.1-State. Learned advocate Mr.Dharmesh Shah waives service of notice of rule for respondent No.2-Bank.

2. Heard learned advocate Mr.Majmudar for the applican, learned Additional Public Prosecutor Ms.Shah for the State and learned advocate Mr.Dharmesh Shah for respondent No.2-Bank.

3. Following aspects are considered :-

(1) This is an excessive bail application.
(2) The applicant has been released by this Court on temporary bail for one year since 2007 on health ground.
(3) All co.accused have been admitted to bail.
(4) The Apex Court has released this applicant on bail in the main offence registered against him vide C.R.No. 452/2002 with Naranpura Police Station.
(5) The applicant is still not well and is aged about 82 years.
(6) Trial is likely to take time for being concluded.

4. Considering the above aspects, the application deserves to be allowed and the same is allowed. The applicant is ordered to be released on bail in connection with Crime Register No. I-472 of 2002 of Mehsana Police Station, on his executing a bond of Rs. 10,000/- (Rupees ten thousand only) with one surety of the like amount to the satisfaction of the lower Court, subject to such conditions which the lower Court may deem fit to impose.

5. Rule is made absolute.

6. Direct Service is permitted.

[A.L.Dave,J.] (patel)     Top