Gujarat High Court
Shrenik Kirtibhai Sheth vs State Of Gujarat on 6 November, 2020
Author: R.P.Dholaria
Bench: R.P.Dholaria
R/CR.MA/21851/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 21851 of 2018
With
R/CRIMINAL MISC.APPLICATION NO. 17195 of 2020
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SHRENIK KIRTIBHAI SHETH
Versus
STATE OF GUJARAT
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Appearance:
MANASVI THAPAR(8198) for the Applicant(s) No. 1
MR TARAK DAMANI(6089) for the Respondent(s) No. 1
MR R C KODEKAR APP (2) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE R.P.DHOLARIA
Date : 06/11/2020
ORAL ORDER IN R/CRIMINAL MISC.APPLICATION NO. 21851 of 2018
List on 24.12.2020.
ORAL ORDER IN R/CRIMINAL MISC.APPLICATION NO. 17195 of 2020 [1] Heard learned advocates for the respective parties through video conferencing.
[2] Rule. Learned APP Mr. R. C. Kodekar and learned advocate Mr. Tarak Damani waive service of rule on behalf of the respective respondent.
[3] The present application has been filed by the applicant for temporary bail. It is submitted by learned senior counsel Mr. B. B. Naik that the applicant is a debtor of the financial institute and he is in jail for about last 600 days. It is also submitted that the applicant is desirous of settling the matter by way of raising fund as well as by consulting other partners who were working with him. It is requested by him that some Page 1 of 2 Downloaded on : Fri Nov 06 22:03:52 IST 2020 R/CR.MA/21851/2018 ORDER breathing time be given to the applicant by granting him temporary bail.
[4] Having heard learned advocates for the respective parties and taking into consideration the aforesaid facts and circumstances of the case, this Court is of the opinion that the application requires consideration and the same is allowed. The applicant shall be released on temporary bail for a period up to 23.12.2020, on executing personal bond of Rs.15,000/- (Rupees Fifteen Thousands) before the Jail authority and on usual terms and conditions. During the temporary period, the applicant shall mark presence before the concerned police station once in a week. The applicant shall remain present on the next date of hearing. The applicant to surrender before Jail Authority on completion of temporary bail, without fail. Rule is made absolute to the aforesaid extent.
[5] Registry to send the copy of the this Order to the concerned Jail Authority through Fax and Email.
(R.P.DHOLARIA, J) SINDHU NAIR/cmk Page 2 of 2 Downloaded on : Fri Nov 06 22:03:52 IST 2020