Gujarat High Court
Manish Kantilal Panchal vs State Of Gujarat & on 19 February, 2013
Author: Anant S.Dave
Bench: Anant S. Dave
MANISH KANTILAL PANCHAL....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/2816/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 2816 of 2013 IN CRIMINAL MISC.APPLICATION NO. 18593 of 2012 ========================================================== MANISH KANTILAL PANCHAL....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1 MR.J.K. SHAH, ADDITIONAL PUBLIC PROSECUTOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE Date : 19/02/2013 ORAL ORDER
1. Rule.
Learned Additional Public Prosecutor waives service of Rule on behalf of respondent-State.
2. This application, for extension of temporary bail, is preferred by the undertrial prisoner on the ground that his mother is suffering from paralysis and his father died and no other person in the family who could make financial arrangement for the treatment of his mother.
3. It is submitted that earlier, the undertrial prisoner was released on temporary bail by an order dated 30.1.2013 passed in Criminal Miscellaneous Application No.18593 of 2012 and it is to be extended.
4. Heard learned APP for the respondent-State.
5. Considering the above aspects, I am inclined to consider his case and grant extension of temporary bail for a period of two weeks on same terms and conditions of the order dated 30.1.2013 passed in Criminal Miscellaneous Application No.18593 of 2012. No further period of temporary bail shall be granted or extended. On completion of period of temporary bail, the under-trial prisoner shall surrender before the jail authority in time. Rule is made absolute. Direct Service is permitted.
(ANANT S.DAVE, J.) chandresh Page 2 of 2