Gujarat High Court
Bhimabhai Haribhai Bharwad Thro' ... vs State Of Gujarat & on 21 June, 2014
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/8077/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 8077 of
2014
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BHIMABHAI HARIBHAI BHARWAD THRO' HIRENBHAI B
BHARWAD....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR BH SOLANKI, ADVOCATE for the Applicant(s) No. 1
MR.N.J.SHAH, APP for the Respondent(s) No. 1
RULE NOT RECD BACK for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 21/06/2014
ORAL ORDER
1. Pursuant to order dated 05.06.2014, learned APP Mr. N.J.Shah has placed a report of Police Inspector, Shaher Kotda Police Station, Ahmedabad City, dated 10.06.2014 .
2. By way of the present application, partyinperson Hirenbhai Bhimabhai Bharwad, son of the undertrial prisoner Bhimabhai Haribhai Bharwad, has prayed to release his father on temporary bail on the ground of ailment of the wife of the under trial prisoner i.e. Lilaben Bhimabhai Bharwad. In support of the application, he has produced a certificate issued by Dr. Narendra K. Parikh, Shreeji Clinic and Hospital, Saraspur, Ahmedabad.
3. Considering the above aspect, I am of the opinion that the present application requires consideration and accordingly, the same is allowed. The undertrial prisoner is hereby ordered to be released on temporary bail for a period of three weeks from the date of Page 1 of 2 R/CR.MA/8077/2014 ORDER his actual release on executing of personal bond of 10,000/ (Rupees Ten Thousand Only) to the satisfaction of the concerned Authority.
4. The under trial shall mark his presence once in a week before the concerned police station.
5. Rule is made absolute to the aforesaid extent. Direct service is permitted today.
(A.J.DESAI, J.) *Kazi...
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