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Gujarat High Court

Mukesh @ Lagho Harjibhai Dantani vs State Of Gujarat on 19 April, 2021

Author: Gita Gopi

Bench: Gita Gopi

               R/CR.A/492/2021                               ORDER




                IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                         R/CRIMINALAPPEALNO. 492 of 2021

==========================================================

MUKESH@ LAGHOHARJIBHAIDANTANI Versus STATEOF GUJARAT ========================================================== Appearance:

THROUGHJAIL(50)for the Appellant(s)No. 1 for the Opponent(s)/Respondent(s)No. 2
MS Monali Bhatt, ADDL.PUBLICPROSECUTOR(2)for the Opponent(s)/Respondent(s)No. 1 ========================================================== CORAM: HONOURABLE MS. JUSTICE GITA GOPI Date: 19/04/2021 ORALORDER
1. The applicant has preferred this application through jail seeking temporary bail for a period of 30 days for providing financial assistance to the family.
2. The applicant is an accused in connection with I­C.R.No.15 of 2017 for the offences punishable under Sections 363, 366 and 376 of the Indian Penal Code and Sections 3, 2 and 5 of the Atrocity Act and Section 4 of the Protection of Children from Sexual Offences (POCSO) Act, 2012.
3. Heard the learned Additional Public Prosecutor, Ms.Monali Bhatt and perused the material on record.
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                   R/CR.A/492/2021                                   ORDER



4.      As       no     concrete         evidence           was      produced             in
support          of the             application,        learned          Additional
Public Prosecutor, Ms.Monali Bhatt has submitted that responsibility of the minor child of the applicant can be undertaken by the other family members or by the wife of the applicant, who is divorcee and the family members can take care of their financial needs as they are earning their livelihood by agricultural work.
3. Considering the facts and circumstances of the case and the conduct of the applicant, there is no concrete ground to entertain the application and therefore, the same is rejected.

The applicant­accused be informed accordingly by the concerned jail authority.

(GITAGOPI, J.) M.M.MIRZA Page 2 of 2 Downloaded on : Mon Apr 19 21:15:09 IST 2021