Gujarat High Court
Kundan vs State on 17 July, 2012
Author: R.Tripathi
Bench: Ravi R.Tripathi, Paresh Upadhyay
Gujarat High Court Case Information System
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CR.MA/10162/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 10162 of 2012
In
CRIMINAL
APPEAL No. 1469 of 2009
=========================================================
KUNDAN
MOHAN SINDI - 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
: 17/07/2012
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 45 days so as to get his old widowed mother treated for cataract.
2. In the application, it is mentioned that his old widowed mother, the wife and a brother about whom it is stated that he is residing separately with his family.
3. Learned APP invited attention of this Court to jail remarks. The convict was out on temporary bail for a period of ten days in the month of April-May, 2012 on the occasion of marriage of his niece.
4. Taking into consideration the above facts, no case is made out to grant temporary bail and hence the same is rejected.
(Ravi R.Tripathi, J.) (Paresh Upadhyay, J.) Sunil W. Wagh Top