Gujarat High Court
Morlibhai Naranbhai Khanchandani ... vs State Of Gujarat & 2 on 13 April, 2015
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi, R.D.Kothari
R/CR.MA/6981/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY
BAIL) NO. 6981 of 2015
In CRIMINAL MISC.APPLICATION NO. 5482 of 2015
In CRIMINAL MISC.APPLICATION NO. 4203 of 2015
In CRIMINAL APPEAL NO. 1709 of 2012
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MORLIBHAI NARANBHAI KHANCHANDANI (SINDHI)....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1
MR HK PATEL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 13/04/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI)
1. Present application is filed by the father of the convict seeking temporary bail for thirty days on the ground that his daughter-in-law (wife of the convict) is seriously ill. In support of the application, certificate of Dr. Chanderprakash T. Tindwani dated 11/04/2015 is annexed with the application. The said certificate reads as under:
"This is to certify that Mrs. Bharti M. Khanchandani F 55 yrs. is having CoPD + Conudress + Anemia, for which she requires Blood transfusions, admission and necessary further workup and inx c with treatment, at Page 1 of 2 R/CR.MA/6981/2015 ORDER the earliest. She requires one close person's attendance with her."
2. The application is also supported by pathology report from Sindhu Pathology laboratory.
3. Father of the convict is handicapped and is present before the Court.
4. The applicant is conveyed that let the convict Morlibhai @ Morli Naranbhai Khanchandani (Sindhi) submit the list of investigations which are required to be carried out. On receipt of such list, the Court will consider the same and pass necessary order.
5. S. O. to 15/04/2015.
6. Copy of this order be made available to learned APP for necessary communication.
(RAVI R.TRIPATHI, J.) (R.D.KOTHARI, J.) ila Page 2 of 2