Bharatkumar Ramanlal Makwana Thro ... vs State Of Gujarat on 9 August, 2019

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Gujarat High Court

Bharatkumar Ramanlal Makwana Thro ... vs State Of Gujarat on 9 August, 2019

Bench: Vipul M. Pancholi

       R/CR.MA/15322/2019                                            ORDER



     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL MISC.APPLICATION NO. 15322 of 2019
=======================================================
               BHARATKUMAR RAMANLAL MAKWANA
            THRO RAMANLAL DHANJIBHAI MAKWANA
                           Versus
                     STATE OF GUJARAT
=======================================================
Appearance:
PARTY IN PERSON(5000) for the Applicant(s) No. 1
 for the Respondent(s) No. 2
MS MAITHILI MEHTA APP(2) for the Respondent(s) No. 1
=======================================================

CORAM: HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI

                                 Date : 09/08/2019
                                    ORAL ORDER

1. Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent - State.

2. By way of the present application, the applicant has prayed to release him on temporary bail on the ground of medical treatment of his wife, who is having paralysis and, hence, the presence of the applicant is required to make financial arrangement and to take her to doctor. In support of it, necessary documents are produced on record.

3. I have gone through the Jail record of the under trial prisoner and perused the documents produced along with the application as well as considered the averments made in this application. I have also considered the fact that in past, he was released on temporary bail and he has surrendered in time. His jail conduct is found to be good. Therefore, the present application deserves to be allowed.

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R/CR.MA/15322/2019 ORDER

4. Therefore, the present application stands allowed partly. The undertrial prisoner is ordered to be released on temporary bail for a period of 15 (Fifteen) Days from the date of his actual release, on executing personal bond of Rs.5,000/ (Rupees Five Thousand) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority.

5. The undertrial prisoner shall surrender before Jail Authority on completion of temporary bail, without fail.

6. Rule is made absolute to the aforesaid extent.

Direct service is permitted today.

7. Registry to communicate this order to the concerned jail authority forthwith.

(VIPUL M. PANCHOLI, J.) Gautam Page 2 of 2 Downloaded on : Sat Aug 10 02:34:32 IST 2019

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