Gujarat High Court
Yogeshbhai vs State on 10 July, 2012
Author: R. Tripathi
Bench: Ravi R.Tripathi, Paresh Upadhyay
Gujarat High Court Case Information System
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CR.MA/9133/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 9133 of 2012
In
CRIMINAL
APPEAL No. 1368 of 2008
=========================================================
YOGESHBHAI
KALIDAS TADAVI - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR. H. K. PATEL, ADDITIONAL PUBLIC PROSECUTOR
for Respondent(s) : 1,
None for Respondent(s) :
2,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE
MR.JUSTICE PARESH UPADHYAY
Date
: 10/07/2012
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI)
1. The present application is filed by the convict through jail seeking temporary bail for a period of 60 days so as to undertake agricultural operations.
2. RULE.
Mr. H. K. Patel, learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.
3. The learned APP has invited attention of the Court to the jail remarks. The convict is undergoing life imprisonment for an offence punishable under sections 302, 323, 504, 143, 147, 148 and 149 of Indian Penal Code in Sessions Case No.14 of 2006, wherein he has been convicted by judgment and order dated 15.11.2006.
4. As on 20.06.2012, the convict has undergone imprisonment for five years, six months and eighteen days in Jail. The convict has enjoyed temporary bail on four different occasions and has enjoyed two furlough and one parole. He has reported in time. Nothing adverse is noticed from the convict's jail remarks.
5. For the contents of the application, the same is allowed. The convict is ordered to be released on temporary bail for a period of 30 (thirty) days from the date of his release on his executing a personal bond of Rs.5000/- (Rupees five thousand only) to the satisfaction of the jail authorities.
6. The convict shall surrender himself to the jail authorities on expiry of the above temporary bail period. The application is allowed. Rule is made absolute.
(RAVI R. TRIPATHI, J.) (PARESH UPADHYAY, J.) Sunil W. Wagh Top