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Gujarat High Court

Jakirhusain @ Bhuriyo Vajirmahammed ... vs State Of Gujarat on 21 February, 2019

Author: J. B. Pardiwala

Bench: J.B.Pardiwala, A.C. Rao

         R/CR.A/641/2018                                 IA ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


     CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY
                         BAIL) NO. 5 of 2019
                In R/CRIMINAL APPEAL NO. 641 of 2018
==========================================================

JAKIRHUSAIN @ BHURIYO VAJIRMAHAMMED BIN AHMEDMIYAN MALEK Versus JAIL SUPERINTENDENT ========================================================== Appearance:

PARTY IN PERSON for the PETITIONER(s) No. for the RESPONDENT(s) No. MR RONAK RAVAL, ADD. PUBLIC PROSECUTOR for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA and HONOURABLE MR.JUSTICE A.C. RAO Date : 21/02/2019 IA ORDER (PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA)

1. Rule. The learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent­State.

2. This is an application for extension of the temporary bail earlier granted by this Court vide order dated 12/02/2019 in Criminal Misc.

Application No.4 of 2019 in Criminal Appeal No.641 of 2018. The extension of the temporary bail is prayed for on the ground of making necessary arrangement of the school fees of his two children.

3. Having heard the learned APP appearing for the State and having gone through the materials on record, we are persuaded to exercise our discretion in favour of the applicant­convict.

R/CR.A/641/2018 IA ORDER

4. Taking into consideration the ground urged in this application, the temporary bail earlier granted by this Court vide order dated 12/02/2019 is extended for one last time for a period of ten days on usual terms and conditions.

5. The applicant­convict shall surrender himself to the jail authority on or before the expiry of the above temporary bail period, without fail.

Rule is made absolute to the aforesaid extent. Direct service is permitted.

The Registry shall take necessary steps to communicate this order to the concerned jail authority.

(J. B. PARDIWALA, J) (A. C. RAO, J) aruna Page 2 of 2