Gujarat High Court
Amratji vs State on 9 March, 2010
Author: H.B.Antani
Bench: H.B.Antani
Gujarat High Court Case Information System
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CR.MA/2157/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 2157 of 2010
In
CRIMINAL
APPEAL No. 319 of 2007
=========================================================
AMRATJI
@ BHAGAJI MAFATJI - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=========================================================
Appearance :
THROUGH
JAIL for
Applicant(s) : 1,
MR DC SEJPAL, APP for Respondent(s) : 1,
None
for Respondent(s) :
2,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE H.B.ANTANI
Date
: 09/03/2010
ORAL
ORDER
1. Rule.
Mr DC Sejpal, learned APP waives service of rule on behalf of the State. Having regard to the facts and circumstances of the case, the application is taken up for hearing today.
2. The applicant himself is suffering from paraplegia and he needs to take treatment of the private Doctor. Considering the fact that out of 7 years' sentence which is imposed on the applicant under Sections 376 and 506(2) of the IPC, he has already undergone six years' sentence and therefore, I am of the view that the applicant deserves to be enlarged on temporary bail.
3. In view of the aforesaid facts and circumstances, the application is partly allowed and the applicant is ordered to be released on temporary bail for a period of two weeks commencing from tomorrow i.e. on 10.3.2010 in the morning at 10.00 a.m. till 24.3.2010 in the evening at 6.00 p.m. upon furnishing a personal bond of Rs.5,000/- (Rupees five thousand only) before the concerned Superintendent, Sabarmati Central Jail and on the conditions that:-
[a] he shall surrender before the jail authorities upon completion of the aforesaid period.
[b] he shall not leave the State of Gujarat.
4. Rule is made absolute to the aforesaid extent.
Direct service is permitted.
[H.B.ANTANI, J.] mrpandya Top