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Gujarat High Court

Bahadursinh Dhirubhai Vadher vs State Of Gujarat & 2 on 28 January, 2016

Author: J.B.Pardiwala

Bench: J.B.Pardiwala

                   R/CR.MA/2183/2016                                                 ORDER




                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY
                                       BAIL) NO. 2183 of 2016

                      In CRIMINAL MISC.APPLICATION NO. 810 of 2016
                    In CRIMINAL MISC.APPLICATION NO. 25139 of 2015

         ==========================================================
                      BAHADURSINH DHIRUBHAI VADHER....Applicant(s)
                                       Versus
                         STATE OF GUJARAT & 2....Respondent(s)
         ==========================================================
         Appearance:
         MR. BHAUMIK DHOLARIYA, ADVOCATE for the Applicant(s) No. 1
         MR RC KODEKAR, ADVOCATE for the Respondent(s) No. 3
         MR JK SHAH, ADD. PUBLIC PROSECUTOR for the Respondent(s) No. 1
         ==========================================================

                  CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
          
                                        Date : 28/01/2016 
                                          ORAL ORDER

1. Rule.  Mr. Shah, the learned Additional Public Prosecutor waives  service of notice of rule on behalf of the respondent­State.

2. This is an application for extension of the temporary bail earlier  granted   by   a   co­ordinate   Bench   of   this   Court   vide   order   dated  31.12.2015   in   Criminal   Misc.   Application   No.25139   of   2015   and  extended by an order dated 13.01.2016. The extension of the temporary  bail is prayed for on the ground that the wife of the applicant­accused is  suffering from heart problem and is required to undergo for angioplasty.  she is admitted in the hospital on 26.01.2016.





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HC-NIC                                      Page 1 of 2      Created On Sat Jan 30 01:17:12 IST 2016
                    R/CR.MA/2183/2016                                                 ORDER



3. Taking into consideration the ground urged in this application, the  temporary bail earlier granted by a co­ordinate Bench of this Court vide  order   dated   31.12.2015   is  further  extended   for   the   last   time   by   a  further period of two weeks on usual terms and conditions.

4. The applicant­accused shall surrender himself to the jail authority  on or before the expiry of the above temporary bail period. Rule is made  absolute. Direct service is permitted. 

(J.B.PARDIWALA, J.)  aruna Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Jan 30 01:17:12 IST 2016