Gujarat High Court
Dasharathji Mafaji Thakor vs State Of Gujarat on 19 November, 2018
Author: K.M.Thaker
Bench: K.M.Thaker
R/CR.A/982/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 9 of 2018
IN R/CRIMINAL APPEAL NO. 982 of 2018
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DASHARATHJI MAFAJI THAKOR Versus JAIL SUPERINTENDENT ========================================================== Appearance:
THROUGH JAIL for the PETITIONER(s) No. for the RESPONDENT(s) No. MS MONALI BHATT, APP for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE K.M.THAKER and HONOURABLE MR.JUSTICE V. B. MAYANI Date : 19/11/2018 IA ORDER (PER : HONOURABLE MR.JUSTICE K.M.THAKER)
1. Rule. Ms.Monali Bhatt, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent State.
2. The applicantÂconvicted in POCSO Case No.78 of 2015 for the offences punishable under Sections 376(D), 506(2) of the Indian Penal Code and under Sections 4, 6 and 8 of the POSCO has filed present application for temporary bail through jail for a period of 21 days to attend engagement of his sister.
3. The applicant availed furlough leave from 21.4.2018 to 04.05.2018 for 14 days and Page 1 of 2 R/CR.A/982/2018 IA ORDER thereafter parole leave in the month of August, 2018 for 07 days. In view of the fact that other family members of the applicant are available, we are not inclined to grant temporary bail. It is rejected accordingly. Rule is discharged.
(K.M.THAKER, J) (V. B. MAYANI, J) K.K. SAIYED Page 2 of 2