Gujarat High Court
Ramabhai Hindubhai Dangar vs State Of Gujarat & on 21 April, 2016
Author: Ks Jhaveri
Bench: Ks Jhaveri, Biren Vaishnav
R/CR.MA/9342/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 9342 of
2016
In CRIMINAL APPEAL NO. 1908 of 2012
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RAMABHAI HINDUBHAI DANGAR....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MS HANSA V PATEL, ADVOCATE for the Applicant(s) No. 1
MR PRANAV TRIVEDI APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 21/04/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Rule. Mr.Pranav Trivedi, learned APP waives service of notice on behalf of the respondent State.
2. The application is filed by the convict applicant for releasing him on temporary bail for a period of 30 days on the ground of attending religious ceremony. In support of the application, the applicantconvict has produced invitation card.
3. Heard learned A.P.P., and perused the jail Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Apr 22 01:37:24 IST 2016 R/CR.MA/9342/2016 ORDER remarks. Considering the contents of the application, the cause shown in the application is found to be genuine. In this set of circumstances, the application deserves to be allowed and the same is partly allowed.
4. The applicant is, therefore, ordered to be released on temporary bail for a period of fifteen days from the date of his actual release on his executing a personal bond of Rs.10,000/ (Rupees Ten Thousand Only) before the Jail Authorities on usual terms and conditions. The applicant shall surrender before the Jail Authorities on completion of bail period without fail.
5. Rule is made absolute to the aforesaid extent. Direct Service is permitted.
(K.S.JHAVERI, J.) (BIREN VAISHNAV, J.) sompura Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Apr 22 01:37:24 IST 2016