Gujarat High Court
Nikunj @ Nikhil Rameshbhai Donga vs State Of Gujarat on 11 December, 2015
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/23695/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY
BAIL) NO. 23695 of 2015
In CRIMINAL MISC.APPLICATION NO. 22808 of 2015
In CRIMINAL MISC.APPLICATION NO. 21457 of 2015
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NIKUNJ @ NIKHIL RAMESHBHAI DONGA....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR JIGNESH L HAJARE, ADVOCATE for the Applicant(s) No. 1
MR LB DABHI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 11/12/2015
ORAL ORDER
1. Rule. Mr.L.B.Dabhi, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent- State of Gujarat.
2. By way of the present application, applicant- accused has prayed to extend his temporary bail, which was granted by this Court vide order dated 6.11.2015 in Criminal Misc.Application No.21457 of 2015 and thereafter the same was extended vide order dated 01.12.2015 in Criminal Misc. Application No.22808 of 2015.
3. The applicant-accused was released on temporary Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Dec 12 02:35:10 IST 2015 R/CR.MA/23695/2015 ORDER bail for a period of three weeks on the ground of sickness of his father and thereafter the same was extended for a period of two weeks on the same ground. Now, he is again seeking extension of temporary bail on the ground that the applicant- accused has sustained fracture and knee replacement surgery is required and also doctor advised him to take bed rest. In support of this application, he has produced xerox copy of medical certificate issued by V.S.General Hospital, Ahmedabad of the applicant-accused which is annexed on record. Considering the facts and circumstances of the case, I am inclined to extend temporary bail for a period of four weeks on the same terms and conditions.
4. Considering the above facts and circumstances of the case, the present application is allowed. Temporary bail, which has been earlier granted by this Court vide order dated 6.11.2015 in Criminal Misc.Application No.21457 of 2015 and thereafter the same was extended vide order dated 01.12.2015 in Criminal Misc. Application No.22808 of 2015, is hereby extended for a period of four weeks, on the same terms and conditions. No further extension shall be granted. Rule is made absolute to the aforesaid extent.
Direct service is permitted.
(A.J.DESAI, J.) Ashish Tripathi Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Dec 12 02:35:10 IST 2015