Gujarat High Court
Dhanshukh Merubhai Umeth vs State Of Gujarat & on 25 June, 2015
Author: Anant S. Dave
Bench: Anant S. Dave, S.H.Vora
R/CR.MA/12148/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 12148 of
2015
In CRIMINAL APPEAL NO. 395 of 2014
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DHANSHUKH MERUBHAI UMETH....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE S.H.VORA
Date : 25/06/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE ANANT S. DAVE)
1. The applicant, life convict and so far undergone 4 years and 2 months of imprisonment, seeks temporary bail on the ground of ailment of his father, who is suffering from paralysis etc.
2. However, the jail remarks of the convict reveal that he has undergone about 4 years and 2 months of imprisonment and accordingly, second furlough is already due for which, if so desirous, the convict can apply before the competent authority, namely, the Inspector General of Prisons, State of Page 1 of 2 R/CR.MA/12148/2015 ORDER Gujarat as early as possible and within three weeks of receipt of such application, the Inspector General of Prisons, State of Gujarat shall decide the application in accordance with law.
3. Accordingly, at this stage, this application is disposed of.
(ANANT S.DAVE, J.) (S.H.VORA, J.) Hitesh Page 2 of 2