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[Cites 6, Cited by 0]

Gujarat High Court

Dhansukhbhai vs State on 19 April, 2011

Author: Ravi R.Tripathi

Bench: Ravi R.Tripathi

   Gujarat High Court Case Information System 

  
  
    

 
 
    	      
         
	    
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CR.MA/5042/2011	 3/ 3	ORDER 
 
 

	

 

IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
 

 


 

CRIMINAL
MISC.APPLICATION No. 5042 of 2011
 

In


 

CRIMINAL
MISC.APPLICATION No. 3639 of 2011
 

In


 

CRIMINAL
APPEAL No. 399 of 2007
 

 


 

 
=========================================================

 

DHANSUKHBHAI
PUNAMCHAND CHHOWALA, THRO' KISHAN HASMUKHBHAI - Applicant(s)
 

Versus
 

STATE
OF GUJARAT & 1 - Respondent(s)
 

=========================================================
 
Appearance
: 
Mr.B.J.
PRIYADARSHI for Applicant(s) : 1, 
Mr.KARTIK PANDYA, ADDITIONAL
PUBLIC PROSECUTOR for Respondent(s) : 1, 
None for Respondent(s) :
2, 
=========================================================


 
	  
	 
	  
		 
			 

CORAM
			: 
			
		
		 
			 

HONOURABLE
			MR.JUSTICE RAVI R.TRIPATHI
		
	
	 
		 
		 
			 

and
		
	
	 
		 
		 
			 

HONOURABLE
			MR.JUSTICE P.P.BHATT
		
	

 

 
 


 

Date
: 11/04/2011 

 

 
ORAL
ORDER (Per : HONOURABLE MR.JUSTICE RAVI

R.TRIPATHI) The present application is filed for extension of temporary bail by 45 days so as to get cataract removed from his left eye.

2. RULE.

Mr.Kartik Pandya, learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

3. The applicant- appellant- original accused has been convicted for the offences punishable under sections 148, 149, 302, 34, 323 and 324 of the Indian Penal Code to suffer imprisonment for life with fine of Rs.9000/-, in default to further undergo imprisonment for 8 months as awarded by the learned Presiding Officer and 4th Fast Track Court, Surat in Sessions Case No.223 of 1993.

4. The learned APP has made available the Jail record and invited attention of the Court to the Jail remarks. The convict has undergone 4 years and 19 days in Jail as on 9th April 2011. The convict had availed Parole on one occasion, furlough on two occasions and temporary bail on one occasion. He had reported back in time on every occasion.

5. Taking into consideration the contents of the application and the record of the convict, temporary bail granted by this Court in Criminal Misc. Application No.3639 of 2011 vide order dated 17th March 2011 is extended by 20 (twenty) days on the same terms and conditions.

6. The applicant shall surrender himself to the Jail authorities on expiry of the extended period of temporary bail. The application is allowed. Rule is made absolute. Direct service is permitted.

(RAVI R. TRIPATHI, J.) (P.P. BHATT, J.) karim     Top