Gujarat High Court
Raimal @ Viro Rajabhai Somabhai Rabari ... vs State Of Gujarat & on 23 February, 2016
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
R/CR.MA/4389/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 4389 of
2016
In CRIMINAL APPEAL NO. 869 of 2014
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RAIMAL @ VIRO RAJABHAI SOMABHAI RABARI (KARMTA)....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MR. H.L.JANI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 23/02/2016
ORAL ORDER
1. Rule. Learned APP Shri H.L.Jani waives Rule for the Respondent - State of Gujarat.
2. The present Application is filed by the Applicant - RAIMAL @ VIRO RAJABHAI SOMABHAI RABARI (KARMTA) for grant of temporary bail for a period of 45 days on the ground of supporting the family economically.
3. As per the jail remarks, the Applicant has served the Page 1 of 2 HC-NIC Page 1 of 2 Created On Sun Feb 28 05:45:08 IST 2016 R/CR.MA/4389/2016 ORDER sentence for 2 years and 4 months and he has also availed Furlough from 20.12.2015 to 2.1.2016.
4. Therefore, considering the facts and circumstances and the ground mentioned, the present Application cannot be entertained and deserves to be dismissed and accordingly stands dismissed.
Rule is discharged.
(RAJESH H.SHUKLA, J.) JNW Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Feb 28 05:45:08 IST 2016