Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 7, Cited by 0]

Gujarat High Court

Khoda vs State on 28 April, 2011

Author: Ravi R.Tripathi

Bench: Ravi R.Tripathi

   Gujarat High Court Case Information System 

  
  
    

 
 
    	      
         
	    
		   Print
				          

  


	 
	 
	 
	 
	 
	 
	 
	 
	 
	 
	 
	 
	 
	


 


	 

CR.MA/5848/2011	 2/ 2	ORDER 
 
 

	

 

IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
 

 


 

CRIMINAL
MISC.APPLICATION No. 5848 of 2011
 

In


 

CRIMINAL
APPEAL No. 1337 of 2008
 

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

 

KHODA
NATHABHAI - Applicant(s)
 

Versus
 

STATE
OF GUJARAT & 1 - Respondent(s)
 

=========================================================
 
Appearance
: 
THROUGH
JAIL for
Applicant(s) : 1, 
Mr.KARTIK PANDYA, ADDL PUBLIC PROSECUTOR for
Respondent(s) : 1, 
None for Respondent(s) :
2, 
=========================================================


 
	  
	 
	  
		 
			 

CORAM
			: 
			
		
		 
			 

HONOURABLE
			MR.JUSTICE RAVI R.TRIPATHI
		
	
	 
		 
		 
			 

and
		
	
	 
		 
		 
			 

HONOURABLE
			MR.JUSTICE P.P.BHATT
		
	

 

					Date
: 28/04/2011 

 

 
ORAL
ORDER (Per : HONOURABLE MR.JUSTICE RAVI

R.TRIPATHI) The present application is filed by the convict through Jail seeking temporary bail for a period of 30 days for constructing house.

2. RULE.

Mr.Kartik Pandya, learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

3. The applicant- appellant- original accused has been convicted for the offences punishable under sections 302, 149, 143, 147, 148, 307 and 324 of the Indian Penal Code to suffer imprisonment for life with fine of Rs.3700/- in default to further undergo imprisonment for 1 year, 2 months and 11 days as awarded vide judgement dated 27.02.2008 by the learned Additional Sessions Judge, Sessions Court, Bhuj-Kachchh in Sessions Case No.27 of 2002.

4. The learned APP has invited attention of the Court to the Jail remarks. The applicant is in Jail since 9 years, 7 months and 5 days as on 21.04.2011. He has neither enjoyed any temporary bail nor parole. However, he has enjoyed furlough 4 furloughs. Every time he has reported in time.

5. Taking into consideration the contents of the application and the record of the convict, the convict is ordered to be released on temporary bail for a period of 30 (thirty) days from the date of his release on his executing a personal bond of Rs.5000/- (Rupees five thousand only) to the satisfaction of the Jail authorities.

6. The applicant shall surrender himself to the Jail authorities on expiry of the above temporary bail period. The application is allowed. Rule is made absolute.

(RAVI R. TRIPATHI, J.) (P.P. BHATT, J.) karim     Top