Gujarat High Court
Raju vs State on 12 August, 2011
Bench: D.H.Waghela, J.C.Upadhyaya
Gujarat High Court Case Information System
Print
CR.MA/11609/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 11609 of 2011
In
CRIMINAL
APPEAL No. 2553 of 2009
======================================
RAJU
VIKRAMBHAI PATIL
Versus
STATE
OF GUJARAT AND ANOTHER
======================================
Appearance
:
THROUGH
JAIL for Applicant.
MR KARTIK PANDYA, APP for Respondent
No.1.
None for Respondent
No.2.
======================================
CORAM
:
HONOURABLE
MR.JUSTICE D.H.WAGHELA
and
HONOURABLE
MR.JUSTICE J.C.UPADHYAYA
Date
: 12/08/2011
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE D.H.WAGHELA) The petitioner has sought temporary bail for 30 days for arranging the cataract operation of his mother. He has not stated the number of other family members, who may be available for the purpose. He has no record of being released earlier during nearly two years of imprisonment after conviction for the offences punishable under Sections 394, 397 and 34 of the Indian Penal Code. Under the circumstances, this application is rejected.
(D.H.Waghela, J.) (J.C.Upadhyaya, J.) *malek Top