Gujarat High Court
Patel Kanukumar Amrutlal Thro' ... vs State Of Gujarat & on 23 May, 2014
Author: R.D.Kothari
Bench: R.D.Kothari
R/CR.MA/7557/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 7557 of
2014
In CRIMINAL APPEAL NO. 1194 of 2011
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PATEL KANUKUMAR AMRUTLAL THRO' AMRUTBHAI NARANDAS
PATEL....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR BH SOLANKI, ADVOCATE for the Applicant(s) No. 1
MR HK PATEL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 23/05/2014
ORAL ORDER
The father of the convict has filed present application seeking temporary bail of the convict on the ground that his father is seriously ill.
Heard learned advocate for the applicant.
Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of respondentState.
Considering the jail remarks and submissions made by learned advocate for the applicant, present application is partly allowed. The convict is ordered to be released on temporary bail for a period of Twenty One days from the date of his release on furnishing a personal bond of Rs.10,000/ (Rupees Ten Thousand Only) to the satisfaction of the Jail authority and on condition of observing other usual terms and conditions. On expiry of the period of temporary bail, the convict shall surrender forthwith before the concerned jail authority. Rule is made absolute to the aforesaid extent. Direct Service is permitted.
Page 1 of 2 R/CR.MA/7557/2014 ORDER
(R.D.KOTHARI, J.)
chandresh
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