Gujarat High Court
Ghanshyambhai Jagdishbhai Raval vs State Of Gujarat & on 13 October, 2016
Author: Anant S. Dave
Bench: Anant S. Dave, B.N. Karia
R/CR.MA/26752/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 26752 of
2016
In CRIMINAL APPEAL NO. 31 of 2016
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GHANSHYAMBHAI JAGDISHBHAI RAVAL....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MS MOXA THAKKAR APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 13/10/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE ANANT S. DAVE) Rule. Learned APP waives service of notice of rule on behalf of the respondentState.
2 This application has been filed for releasing the applicant, a life convict, on temporary bail on the ground of medical treatment of his mother who is suffering from paralysis.
3 Heard learned APP for the respondent - State of Gujarat.
4 Having heard learned APP and on perusal of the
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R/CR.MA/26752/2016 ORDER
record, we are not inclined to grant temporary bail to the applicant in view of the fact that father of the applicant is available and he can take care of ailing mother of the applicant.
With the aforesaid, this application stands dismissed. Rule discharged.
(ANANT S.DAVE, J.) (B.N. KARIA, J.) pvv Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Oct 14 00:15:58 IST 2016