Gujarat High Court
Parbat @ Bava Maandan Chhaiya vs State Of Gujarat & on 10 February, 2015
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi, R.D.Kothari
R/CR.MA/2177/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 2177 of
2015
In CRIMINAL APPEAL NO. 509 of 2013
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PARBAT @ BAVA MAANDAN CHHAIYA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MS MOXA THAKKER, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 10/02/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI)
1. On 05.02.2015, learned APP was granted time to get the contents of the application verified. Learned APP Ms.Moxa Thakker places on record communication dated 09.02.2015, wherein it is stated that the convict is having cataract in both the eyes and also pterizium. The convict wants to get himself operated by a private Doctor.
2. RULE. Learned APP Ms.Moxa Thakker waives service of Rule on behalf of the respondent-State. Page 1 of 2
R/CR.MA/2177/2015 ORDER
3. For the contents of the application, the same is allowed. The convict is ordered to be released on temporary bail for a period of 03 weeks from the date of his release, on his executing a personal bond of Rs.5,000/- (Rupees Five Thousand Only) to the satisfaction of the Jail authorities.
4. The convict shall surrender to the Jail authorities on expiry of the temporary bail period.
5. Rule is made absolute.
(RAVI R.TRIPATHI, J.) (R.D.KOTHARI, J.) SHITOLE Page 2 of 2