Gujarat High Court
Soniben Ghanshyamdas Karamchand ... vs State Of Gujarat on 12 March, 2018
Author: S.G. Shah
Bench: S.G. Shah
R/CR.MA/4675/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 4675 of 2018
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SONIBEN GHANSHYAMDAS KARAMCHAND MANGTANI
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL for the PETITIONER(s) No. 1
MS HB PUNANI, APP (2) for the RESPONDENT(s) No. 1
RULE SERVED(64) for the RESPONDENT(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 12/03/2018
ORAL ORDER
[1] Heard learned APP and perused the record. [2] Perused the letter dated 6.3.2018 from City Civil Court, Ahmedabad which is received pursuant to order dated 1.3.2018. Considering the fact that petitioner's daughter is having examination between 12.3.2018 and 28.3.2018 and when Sessions case is listed for examining the defence witnesses where identification of the accused is not much material, it would be appropriate to release the convict immediately on temporary bail till 24.3.2018 on usual terms and conditions with additional condition that; he shall furnish personal bond and solvent surety of Rs.10,000/ before the trial court. The convict shall surrender to the Jail Authority on completion of the temporary bail, without fail. During the period of leave, the convict shall not abuse the liberty granted to him/her and shall maintain law and order. Rule is made absolute accordingly. Direct Service is permitted.
(S.G. SHAH, J.) KOTECHA Page 1 of 1