Gujarat High Court
Shantubhai Apabhai Gida vs State Of Gujarat on 5 November, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/21239/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY
BAIL) NO. 21239 of 2015
In CRIMINAL MISC.APPLICATION NO. 19995 of 2015
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SHANTUBHAI APABHAI GIDA....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR VILAV K BHATIA, ADVOCATE for the Applicant(s) No. 1
MS MH BHATT ADDL. PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 05/11/2015
ORAL ORDER
[1] RULE. Learned Additional Public Prosecutor waives service of rule on behalf of the respondent - State.
[2] By way of present application, the applicant - convict has prayed for extension of temporary bail which was granted by this Court vide order dated 23.10.2015 passed in Criminal Misc. Application No.19995/2015 on the ground of sickness of the applicant, who has to undergo cataract operation.
[3] Considering the ground advanced by the convict for extension of temporary bail, the present application requires consideration. Hence, the present application is partly allowed. The period of Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Nov 07 02:32:16 IST 2015 R/CR.MA/21239/2015 ORDER temporary bail, which was granted by this Court vide order dated 23.10.2015 passed in Criminal Misc. Application No.19995/2015, is further extended upto 18th November 2015 on the same terms and conditions. The convict shall surrender to the Jail Authority after completion of the said temporary period, without fail.
[4] Rule is made absolute to the aforesaid extent only. Direct service is permitted.
(J.B.PARDIWALA, J.) vijay Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Nov 07 02:32:16 IST 2015