Gujarat High Court
Dharmeshkumar Natubhai Patel ... vs State Of Gujarat & on 17 August, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, G.B.Shah
R/CR.MA/15166/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 15166 of
2015
In CRIMINAL APPEAL NO. 749 of 2012
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DHARMESHKUMAR NATUBHAI PATEL THRO.JIGNABEN DHARMESHBHAI
PATEL....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
SONAL J BHAVSAR, ADVOCATE for the Applicant(s) No. 1
MS CM SHAH ASST. PUBLIC PROSECUTOR for the Respondent(s) No. 1
RULE NOT RECD BACK for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE G.B.SHAH
Date : 17/08/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. Rule. Learned APP appears and waives service of rule.
2. The applicantconvict has filed this application for temporary bail for 30 days on the ground of carrying out agricultural activities.
3. Heard learned counsel for the parties and perused the Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Aug 18 00:38:59 IST 2015 R/CR.MA/15166/2015 ORDER documents on record. Considering the facts and circumstances of the case and the jail report, the applicant convict is ordered to be released on temporary bail for a period of FIFTEEN DAYS from the date of his release on furnishing personal bond in the sum of Rs.5000/ [Rupees Five thousand only] to the satisfaction of jail authority. On completion of the period of temporary bail, the applicant shall surrender to custody forthwith.
4. The application stands disposed of accordingly. Rule is made absolute to the above extent. Direct service permitted.
(K.S.JHAVERI, J.) (G.B.SHAH, J.) Pravin Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Aug 18 00:38:59 IST 2015