Gujarat High Court
Arvindbhai Karshanbhai Godavariya - ... vs State Of Gujarat & on 3 September, 2014
Author: R.M.Chhaya
Bench: R.M.Chhaya
R/CR.MA/13466/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 13466 of
2014
In
CRIMINAL APPEAL NO. 1595 of 2013
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ARVINDBHAI KARSHANBHAI GODAVARIYA - THRO' KARSANBHAI D
GODAVARIA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MS BHAKTI G. THAKER for MR P P MAJMUDAR, ADVOCATE for the
Applicant(s) No. 1
MR LR POOJARI, APP. for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 03/09/2014
ORAL ORDER
1. Heard Ms. Bhakti G. Thaker, learned Advocate for Mr. P.P. Majmudar, learned Advocate for the applicant and Mr. L.R.Poojari, learned APP. for respondent- State.
2. Rule. Mr. L.R.Poojari, learned APP. waives notice of rule on behalf of respondent-State.
3. By this application, the applicant has prayed for temporary bail of 21 days on the ground that Page 1 of 3 R/CR.MA/13466/2014 ORDER there is Shrimant Ceremony of Komalben, who is wife of elder brother of the applicant. Learned Additional Public Prosecutor was requested to verify the said fact. Learned Additional Public Prosecutor has submitted a report sent by Fax which indicates that the reason is genuine. It may be noted that the applicant has hardly undergone imprisonment of one year and nine months. However, considering the fact that the reason is genuine, the applicant is ordered to be released on temporary bail for a period of five days i.e. 3.9.2014 to 7.9.2014 on personal bond of Rs.10,000/- (Rupees Ten Thousand only) to the satisfaction of the jail authorities. The applicant shall comply with the usual conditions.
4. The applicant shall report back to the jail authorities on 8.9.2014. Registry shall inform the jail authorities forthwith.
5. The application is partly allowed. Rule made absolute to the aforesaid extent only. Direct service is permitted today.
Sd/-
(R.M.CHHAYA, J.)
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R/CR.MA/13466/2014 ORDER
M M BHATT
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