Gujarat High Court
Harishchandra @ Tinubha Govindsinh ... vs State Of Gujarat & on 14 August, 2017
Author: Abhilasha Kumari
Bench: Abhilasha Kumari, A.J. Shastri
R/CR.MA/20167/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 20167 of
2017
In
CRIMINAL APPEAL NO. 1443 of 2015
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HARISHCHANDRA @ TINUBHA GOVINDSINH ZALA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MR RONAK RAVAL, APP for the Respondent State
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI
and
HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 14/08/2017
ORAL ORDER
(PER : HONOURABLE SMT. JUSTICE ABHILASHA KUMARI)
1. Rule. Mr.Ronak Raval, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent State.
2. This application dated 26.07.2017, has been preferred by the applicant, through jail, with a prayer to enlarge him on temporary bail for a period of 30 days to inquire about the welfare of his family after the excessive rains that have taken place in Banaskantha district.
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R/CR.MA/20167/2017 ORDER
3. The applicant is undergoing seven years imprisonment in connection with the offences punishable under Sections 147, 148, 149, 304(2), 323, 324, 337, 504 and 427 of the Indian Penal Code and under Section 135 of the Bombay Police Act.
4. We have perused the averments made in the application as well as the jail remarks pertaining to the applicant which indicate that his conduct in jail is good. However, we are not convinced with the reasons stated in the application as it does not appear therefrom that the family of the applicant is suffering from any serious consequences due to recent rains or that their property is damaged.
5. We are, therefore not inclined to exercise our discretion in favour of the applicant. Hence, the application stands rejected. Rule is discharged.
(SMT. ABHILASHA KUMARI, J.) (A.J. SHASTRI, J.) Amit Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Aug 22 03:52:27 IST 2017