Gujarat High Court
Kaushikbhai @ Poonambhai Laljibhai ... vs State Of Gujarat & on 25 June, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
KAUSHIKBHAI @ POONAMBHAI LALJIBHAI PATELTHRO JYOTSANABEN KAUSHIKBHAI PATEL....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/10028/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 10028 of 2013 In CRIMINAL APPEAL NO. 749 of 2012 ================================================================ KAUSHIKBHAI @ POONAMBHAI LALJIBHAI PATELTHRO JYOTSANABEN KAUSHIKBHAI PATEL....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR DK NAKRANI, ADVOCATE for the Applicant(s) No. 1 PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1 MS ML SHAH APP for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MR.JUSTICE R.P.DHOLARIA Date : 25/06/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE R.P.DHOLARIA) [1] RULE.
Ms.M. L. Shah, learned Additional Public Prosecutor waived service of notice of Rule on behalf of respondent State.
[2] The applicant, wife of the convict seeks temporary bail for the purpose of her operation of hysterectomy which is supported by the medical papers produced on record.
[3] Perused the application and the documents on record with the assistance of the learned A.P.P which reveal that the convict has served the sentence of more than 1 year and 2 months. During this period, he has not enjoyed temporary bail, but he has only enjoyed parole for ten days.
[4] Considering the reasons stated and the jail record of the convict, we are inclined to release him on temporary bail for 14. days. Accordingly, the application is allowed. The convict is ordered to be released on temporary bail from 1st July 2013 to 14th July 2013 on his furnishing personal bond of Rs.10,000/- [Rupees Ten Thousand Only] with the Jail Authorities. Upon completion of the said period, he shall surrender to the Jail Authorities in time. Rule is made absolute in above terms.
(AKIL KURESHI, J.) (R.P.DHOLARIA,J.) vijay Page 2 of 2