Doctor Ashokbhai Nathabhai Panchani ... vs State Of Gujarat on 25 June, 2018

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Gujarat High Court

Doctor Ashokbhai Nathabhai Panchani ... vs State Of Gujarat on 25 June, 2018

Bench: P.P.Bhatt

       R/CR.MA/11878/2018                              ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 11878 of 2018

===============================================================
 DOCTOR ASHOKBHAI NATHABHAI PANCHANI THROUGH SUMITABEN
                  ASHOKBHAI PANCHANI
                        Versus
                   STATE OF GUJARAT
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Appearance:
PARTY IN PERSON(5000) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2
MS JIRGA JHAVERI APP (2) for the RESPONDENT(s) No. 1
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 CORAM: HONOURABLE MR.JUSTICE P.P.BHATT

                            Date : 25/06/2018

                             ORAL ORDER

1. Rule. Learned APP waives service of rule on behalf of the respondent-State.

2. The present application is filed by the wife of applicant- convict for releasing him on temporary bail for a period of 30 days on the ground of admission of his son in N.I.T.

3. Heard the learned advocate for the applicant and learned Additional Public Prosecutor for the respondent- State and perused the application.

4. Considering the material placed on record, the cause shown in the application appears to be genuine. In the facts and circumstances, this Court is of the view that the applicant is required to be released on temporary bail for a period of one week.

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R/CR.MA/11878/2018 ORDER

5. Accordingly, the applicant is ordered to be released on temporary bail in connection with FIR being CR No. I - 470 of 2011 for a period of one week from the date of his actual release on his executing a personal bond and local surety in the sum of Rs.10,000/- (Rupees Ten Thousand Only) before the Jail Authority on usual terms and conditions and further subject to the condition that;

[a] the applicant shall mark his presence once during his temporary bail period before the concerned Police Station;

[b] the applicant shall not abuse the liberty granted to the applicant and shall maintain law and order. The applicant shall surrender before the Jail Authority on completion of bail period without fail.

6. The present application is disposed of accordingly. Rule is made absolute to the aforesaid extent. Direct service today is permitted.

(P.P.BHATT, J) YNVYAS Page 2 of 2

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