Gujarat High Court
Prakash vs State on 8 December, 2011
Author: D.H.Waghela
Bench: D.H.Waghela
Gujarat High Court Case Information System
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CR.MA/16067/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 16067 of 2011
In
CRIMINAL
APPEAL No. 643 of 2011
=========================================================
PRAKASH
@ PAPPI GORDHAN VAGHELA - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=========================================================
Appearance
:
NOTICE
SERVED for
Applicant(s) : 1,THROUGH JAIL for Applicant(s) : 1,
MR RC KODEKAR
ADDL PUBLIC PROSECUTOR for Respondent(s) :
1-2
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE D.H.WAGHELA
and
HONOURABLE
MR.JUSTICE N.V. ANJARIA
Date
: 08/12/2011
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE D.H.WAGHELA) The petitioner has sought temporary bail for 30 days for treatment of his wife. He has hardly undergone one year and three months of imprisonment after being convicted for the offences punishable under sections 302, 143, 147, 148, 149, 324 and 323 of IPC. He has never been released on parole, temporary bail or furlough. Upon enquiry, the averments about sickness of his wife are found to be incorrect by the police. Therefore, the application is rejected and Notice is discharged.
Sd/- Sd/-
(
D.H.Waghela, J.) ( N.V.Anjaria, J.)
(KMG
Thilake)
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