Gujarat High Court
Maganbhai Gulabji vs State Of Gujarat on 26 March, 2012
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION No 4968 of 2000
in
CRIMINAL APPEALNo 989 of 1997
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MAGANBHAI GULABJI
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL for Petitioner
MR KP RAVAL, APP for Respondent No. 1
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CORAM : MR.JUSTICE K.R.VYAS
and
MR.JUSTICE J.R.VORA
Date of Order: 13/09/2000
ORAL ORDER
Rule. Learned APP Mr. K.P.Raval waives service.
The convict Maganji Gulabji was released on temporary bail for 15 days on 27.7.2000 for the purpose of cataract operation of his left eye. It so happened that while he was on bail, his cousin brother Vaghela Chandansinh has expired on 1.8.2000 and, therefore, he did not undergo the cataract operation. He has, therefore, applied for temporary bail for the original purpose. In view of the fact that his cousin brother has expired on 1.8.2000, supported with a Death Certificate, we release the convict Maganji Gulabji on temporary bail for a period of 10 days from the date of his release on his executing a personal surety bond in the sum of Rs. 2,000/- before the Jail Authorities on usual terms and conditions. Rule is made absolute.
(K.R. Vyas, J.)(J.R. Vora, J.)