Gujarat High Court
Gautam Manubhai Makwana. Thro' Monaben ... vs State Of Gujarat & on 16 August, 2013
Author: V.M.Sahai
Bench: Vijay Manohar Sahai
GAUTAM MANUBHAI MAKWANA. THRO' MONABEN GAUTAMBHAI MAKWANA....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/13086/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 13086 of 2013 In CRIMINAL APPEAL NO. 83 of 2008 ================================================================ GAUTAM MANUBHAI MAKWANA. THRO' MONABEN GAUTAMBHAI MAKWANA....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1 MR NJ SHAH, APP for the Respondents ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE A.G.URAIZEE Date : 16/08/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE A.G.URAIZEE) Rule. Learned APP Mr.N.J.Shah, waives service of Rule on behalf of the respondents.
The convict seeks temporary bail on the ground of undergoing operation of vasectomy of his wife.
Perused the application and the documents on record with the assistance of the learned APP, we are of the opinion that the application requires consideration. Hence, the same is allowed.
Accordingly, the applicant-convict is ordered to be released on temporary bail for a period of 15 days from the date of actual release upon his furnishing personal bond of Rs.10,000/- (Rupees Ten Thousand only) with the Jail Authorities. Upon completion of the bail period, he shall surrender before the Jail Authorities.
Rule is made absolute in above terms. Direct service is permitted.
(V.M.SAHAI, J.) (A.G.URAIZEE,J) Ashish Tripathi Page 2 of 2