Gujarat High Court
Tinabhai Jayantibhai Vaghari vs State Of Gujarat on 1 March, 2018
Author: S.G. Shah
Bench: S.G. Shah
R/CR.MA/4559/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 4559 of 2018
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TINABHAI JAYANTIBHAI VAGHARI
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL for the PETITIONER(s) No. 1
MR KL PANDYA, ADDL PUBLIC PROSECUTOR for the RESPONDENT(s)
No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 01/03/2018
ORAL ORDER
1. Rule. Learned APP waive service of Rule on behalf of the respondent-State.
2. This application is preferred through jail seeking temporary bail on the ground of extending financial assistance to his family.
3. Heard learned APP for the respondent-State.
4. Petition is dismissed on following grounds: -
(A) Petitioner has been convicted under Section 302, 376, 397 of the Indian Penal Code.
(B) He has been absconded for 5 days. (C) Ground does not fall within the Rule 19 of the Prisons (Bombay Furlough & Parole) Rules, 1959. (D) Ground is not sufficient.
5. In view of above, this application stands rejected. Rule is discharged.
(S.G. SHAH, J) drashti Page 1 of 1