Gujarat High Court
Khalid Ahemad Anwar Ahemad Shaikh vs State Of Gujarat & on 5 October, 2015
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/18367/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 18367 of
2015
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KHALID AHEMAD ANWAR AHEMAD SHAIKH....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR P P MAJMUDAR, ADVOCATE for the Applicant(s) No. 1
MR KP RAVAL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 05/10/2015
ORAL ORDER
1. Rule. Mr.K.P.Raval, learned APP waives service of notice of Rule on behalf of respondent-State.
2. The present application has been filed by the cousin brother of the under-trial prisoner to release his brother on temporary bail on the ground of sickness of the undertrial prisoner's mother. In support of this application, he has produced xerox copy of medical certificate of the undertrial prisoner's mother, who is required to undergo knee replacement surgery.
3. I have gone through the Jail record of the under- trial prisoner as well as considered the averments made in this application. Whenever he was released on temporary bail, Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Oct 06 02:18:24 IST 2015 R/CR.MA/18367/2015 ORDER he had surrendered in time.
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 consideration and the same is allowed. The convict - under- trial prisoner - Khalid Ahmed Anwar Ahmed Shaikh shall be released on temporary bail for a period of three weeks from the date of his actual release, on executing personal bond of Rs.10,000/- (Rupees ten thousand only) before the Jail authority and on usual terms and conditions. The undertrial prisoner to mark his presence before the concerned Police Station once in a week during his temporary release period. 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 Tue Oct 06 02:18:24 IST 2015