Mohammad Aslam @ Aslam Vakil Shukrullah ... vs State Of Gujarat on 24 July, 2014

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Gujarat High Court

Mohammad Aslam @ Aslam Vakil Shukrullah ... vs State Of Gujarat on 24 July, 2014

Bench: A.J.Desai

         R/CR.MA/11466/2014                                     ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 11466 of 2014

================================================================
   MOHAMMAD ASLAM @ ASLAM VAKIL SHUKRULLAH SHAIKH. THRO'
      JAHEDABANU MOHAMMAD ASLAM SHAIKH....Applicant(s)
                          Versus
              STATE OF GUJARAT....Respondent(s)
================================================================
Appearance:
PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1
MR RC KODEKAR ADDITIONAL PUBLIC PROSECUTOR for the
Respondent(s) No. 1
================================================================

          CORAM: HONOURABLE MR.JUSTICE A.J.DESAI

                              Date : 24/07/2014


                                ORAL ORDER

1.0 Rule. Mr. RC Kodekar, learned Additional Public Prosecutor waives services of notice of rule on behalf of the respondent. 2.0 By way of present application, the partyinperson Jahedabanu Mohammad Aslam Shaikh who is daughter of the undertrial prisoner Mohammad Aslam @ Aslam Vakil Shukrullah Shaikh and who is personally present in the Court has prayed to release her undertrial prisoner father on the ground of searching a suitable partner for her marriage.

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           R/CR.MA/11466/2014                                          ORDER



3.0       I have considered  the gravity of the offence  committed  by the

undertrial prisoner. He is arrested in connection with the FIR registered as C.R. No. I237 of 2011 with Madhavpura Police Station. 4.0 Considering the facts and circumstances of the case , I am of the opinion that the application requires consideration and the same is accordingly allowed. The undertrial prisoner Mohammad Aslam @ Aslam Vakil Shkrullah Shaikh is ordered to be released on temporary bail for a period of two weeks from date of his actual release on executing a personal bond of Rs.10000/( Rupees Ten Thousand Only) to the satisfaction of the concerned Jail Authority. During the period of temporary bail, the undertrial prisoner shall also mark his presence once in a week with concerned Police Station. 5.0 Rule is made absolute to the aforesaid extent. Direct service is permitted.

(A.J.DESAI, J.) niru* Page 2 of 2

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