Gujarat High Court
Dasharathji Mafaji Thakor vs State Of Gujarat on 4 December, 2018
Author: K.M.Thaker
Bench: K.M.Thaker
R/CR.A/982/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 10 of 2018
IN R/CRIMINAL APPEAL NO. 982 of 2018
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KANAJI @ DASHRATHJI ARAJANJI THAKOR Versus JAIL SUPERINTENDENT ========================================================== Appearance:
THROUGH JAIL for the PETITIONER(s) No. for the RESPONDENT(s) No. MS MONALI BHATT, APP for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE K.M.THAKER and HONOURABLE MR.JUSTICE V. B. MAYANI Date : 04/12/2018 IA ORDER (PER : HONOURABLE MR.JUSTICE K.M.THAKER) Heard Ms. Monali Bhatt, learned APP.
2. Rule, returnable forthwith. Learned APP has waived service of Rule.
3. The applicant is convicted in Special POCSO Case No.78 of 2015 for offence punishable under Sections 376(D) and 506(2) of the Indian Penal Code and Sections 4, 6 and 8 of the POCSO Act and is sentenced to undergo twenty years imprisonment. He has submitted this application, through jail, and requested for temporary release/bail for a period of twenty one days on the ground of mother's medical treatment.
4. We have gone through the application and the details/ Page 1 of 2 R/CR.A/982/2018 IA ORDER reasons mentioned in the application.
5. We have also considered the jail record and remarks, submitted by learned APP. The jail record and remarks reflect that the applicant was granted parole leave in April-May, 2018 and he has availed furlough in June-July, 2018.
6. Having regard to the reason - ground for which temporary bail is requested for and upon considering the jail record and remarks, we are neither convinced nor inclined to grant the request. The application cannot be accepted.
7. Therefore, the application is rejected. Rule is discharged.
(K.M.THAKER, J) (V. B. MAYANI, J) ila Page 2 of 2