Gujarat High Court
Alpaben Paragbhai Shah Thro' Karan ... vs State Of Gujarat on 26 February, 2016
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/5113/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 5113 of
2016
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ALPABEN PARAGBHAI SHAH THRO' KARAN PARAG SHAH....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1
MS MOXA THAKKAR, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 26/02/2016
ORAL ORDER
1. Rule. Ms.Moxa Thakkar, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent- State of Gujarat.
2. The present application has been filed by party-in- person to release the applicant-convict on temporary bail on the ground of sickness of under-trial prisoner's husband, who is ordered to be released by this Court on 17.2.2016 in Criminal Misc. Application No.3675 of 2016.
3. I have gone through the Jail record of the under- trial prisoner as well as considered the averments made in this application.
4. Considering the aforesaid facts and circumstances of the case and looking to the jail record of the under-trial prisoner, I am of the opinion that the application requires Page 1 of 2 HC-NIC Page 1 of 2 Created On Sun Feb 28 08:32:21 IST 2016 R/CR.MA/5113/2016 ORDER consideration and the same is allowed. The convict - under- trial prisoner shall be released on temporary bail for a period of three weeks from the date of her actual release, on executing personal bond of Rs.5,000/-(Rupees five thousand only) before the Jail authority and on usual terms and conditions. Under-trial Prisoner to surrender before Jail Authority on completion of temporary bail, without fail. 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 Sun Feb 28 08:32:21 IST 2016