Gujarat High Court
Ashwin vs State on 12 July, 2012
Bench: Ravi R.Tripathi, Paresh Upadhyay
Gujarat High Court Case Information System
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CR.MA/10053/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 10053 of 2012
In
CRIMINAL
APPEAL No. 1034 of 2009
=========================================================
ASHWIN
DEVJI VASAVA - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
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
: 12/07/2012
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 30 days so as to undertake agricultural operation.
2. The jail remarks is on record. The convict is undergoing life imprisonment for the offence under section 376 and 506(2) of IPC by the judgment and order dated 31.3.2009 in Sessions Case No. 22/2008. The convict has undergone sentence of 4 years and 1 day as on 28.6.2012. The convict has enjoyed temporary bail on two occasions, one parole and one furlough and every time he has reported in time. Nothing adverse is reported against the convict.
3. Taking into consideration the contents of the application, the same is allowed. The present applicant-convict is ordered to be released on temporary bail for a period of 30 days from the date of his release on his executing a personal bond of Rs. 5000/- (Rupees five thousand only) to the satisfaction of the Jail authorities.
4. The convict shall surrender himself to the Jail authorities on expiry of the above temporary bail period. The application is allowed.
[RAVI R. TRIPATHI, J.] [PARESH UPADHYAY, J.] mandora/ Top