Gujarat High Court
Asim Abdul Karim Solanki vs State Of Gujarat on 24 September, 2014
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/15229/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY
BAIL) NO. 15229 of 2014
In CRIMINAL MISC.APPLICATION NO. 13832 of 2014
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ASIM ABDUL KARIM SOLANKI....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MS JAYSHREE C BHATT, ADVOCATE for the Applicant(s) No. 1
MS MONALI H BHATT, ADDITIONAL PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 24/09/2014
ORAL ORDER
Rule. Learned APP waives service of Rule on behalf of respondent State.
The present application has been preferred by the the applicant undertrial prisoner for extension of temporary bail for a period of 30 days on the ground of left knee replacement surgery and making financial arrangement. In support of which, certificate is annexed with the application.
It appears from the record that initially, the applicant undertrial prisoner was released on temporary bail vide order dated 04.09.2014 passed by this Court in Criminal Miscellaneous Application No.13832 of 2014 for a period of three weeks on the ground of knee replacement Page 1 of 2 R/CR.MA/15229/2014 ORDER surgery.
I have heard learned APP for the respondentState.
Considering the facts and circumstances of the case and more particularly the ground stated by the applicant undertrial prisoner, I am of the opinion that the present application requires consideration. Hence, the present application is partly allowed. The temporary bail granted to the applicant undertrial prisoner vide order dated 04.09.2014 passed by this Court in Criminal Miscellaneous Application No.13832 is extended upto 2nd October 2014 on the same terms and conditions. The applicant undertrial prisoner is directed to surrender before the Jail Authority on 3rd October 2014, without fail. Rule made absolute to the aforesaid extent only. Direct service is permitted.
(A.J.DESAI, J.) chandresh Page 2 of 2