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[Cites 7, Cited by 0]

Gujarat High Court

Sodabhai vs State on 28 April, 2011

Author: Ravi R.Tripathi

Bench: Ravi R.Tripathi

   Gujarat High Court Case Information System 

  
  
    

 
 
    	      
         
	    
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CR.MA/5836/2011	 2/ 2	ORDER 
 
 

	

 

IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
 

 


 

CRIMINAL
MISC.APPLICATION No. 5836 of 2011
 

In


 

CRIMINAL
APPEAL No. 1337 of 2008
 

 
=========================================================

 

SODABHAI
DEVABHAI - Applicant(s)
 

Versus
 

STATE
OF GUJARAT & 1 - Respondent(s)
 

=========================================================
 
Appearance
: 
THROUGH
JAIL for
Applicant(s) : 1, 
Mr.KARTIK PANDYA, ADDL PUBLIC PROSECUTOR for
Respondent(s) : 1, 
None for Respondent(s) :
2, 
=========================================================


 
	  
	 
	  
		 
			 

CORAM
			: 
			
		
		 
			 

HONOURABLE
			MR.JUSTICE RAVI R.TRIPATHI
		
	
	 
		 
		 
			 

and
		
	
	 
		 
		 
			 

HONOURABLE
			MR.JUSTICE P.P.BHATT
		
	

 

 
 


 

Date
: 28/04/2011 

 

 
 
ORAL
ORDER (Per : HONOURABLE MR.JUSTICE RAVI

R.TRIPATHI) The present application is filed by the convict through Jail seeking temporary bail for a period of 30 days so as to make available medical treatment to his ailing wife and also to reconstruct house which is in a dilapidated condition as mentioned in the application.

2. RULE.

Mr.Kartik Pandya, learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

3. The applicant- appellant- original accused has been convicted for the offences punishable under sections 302, 149, 143, 147, 148, 307 and 324 of the Indian Penal Code to suffer imprisonment for life with fine of Rs.3700/- in default to further undergo imprisonment for 1 year, 2 months and 11 days as awarded vide judgement dated 27.02.2008 by the learned Additional Sessions Judge, Bhuj, Kachchh in Sessions Case No. 27 of 2002.

4. The learned APP has invited attention of the Court to the Jail remarks. The convict had not enjoyed any temporary bail or parole. However, he did enjoy furlough on four occasions, the last one being for 14 days from 15th to 28th July 2010. The convict has undergone 9 years, 6 months and 27 days in Jail as on 21.04.2011.

5. Taking into consideration the contents of the application and the record of the convict, the convict is ordered to be released on temporary bail for a period of 30 (thirty) days from the date of his release on his executing a personal bond of Rs.5000/- (Rupees five thousand only) to the satisfaction of the Jail authorities.

6. The applicant shall surrender himself to the Jail authorities on expiry of the above temporary bail period. The application is allowed. Rule is made absolute.

(RAVI R. TRIPATHI, J.) (P.P. BHATT, J.) karim     Top