Gujarat High Court
Parsinh vs State on 18 April, 2011
Gujarat High Court Case Information System
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CR.MA/8690/2005 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 8690 of 2005
In
CRIMINAL
APPEAL No. 640 of 2005
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PARSINH
@ VECHALA RATHAVA - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
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Appearance
:
THROUGH JAIL for Applicant
MR
MA KALATHIL for Applicant
MR SP
HASURPAR APP for Respondent No(s).: 1.
None for Respondent
No(s).: 2.
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CORAM
:
HONOURABLE
MR.JUSTICE J.R.VORA
Date
: 23/08/2005
ORAL
ORDER
Rule.
Learned APP Mr.S.P.Hasurkar waives service of rule on behalf of the respondent ? State of Gujarat. Rule was heard forthwith.
The present applicant is undergoing sentence inflicted upon him for the offences proved against him, under Sections 363, 366 and 376 of the Indian Penal Code. From the jail, this application is preferred by the applicant to release him on temporary bail for making arrangement of residential house of his family, because his residential house was demolished due to heavy rain.
Though the applicant is neither released on parole, furlough nor on temporary bail, on earlier occasions. But having regard to the grounds advanced and having regard to his jail conduct, which is noted to be good, this application is required to be partly allowed.
In view of the above, this application is partly allowed. The applicant is ordered to be released on temporary bail for a period of three weeks from the date of his released, on his furnishing personal bond of Rs.5,000/- [Rupees Five Thousand Only] before the jail authority, on usual terms and conditions. The applicant shall surrender before the jail authority, after expiry of bail period. The office is directed to transmit writ of this order to the jail authority immediately. Rule is made absolute to the above extent.
[J. R. VORA,J.] vijay Top