Gujarat High Court
Dhansukh vs State on 18 May, 2012
Author: R.Tripathi
Bench: Ravi R.Tripathi
Gujarat High Court Case Information System
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CR.MA/6915/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 6915 of 2012
In
CRIMINAL
APPEAL No. 399 of 2007
=========================================================
DHANSUKH
POONAMCHAND CHHOWALA- THRO' UDAY H CHHOWALA - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=========================================================
Appearance
:
MS
JAYSHREE C BHATT for
Applicant(s) : 1,MR SATYAM Y CHHAYA for Applicant(s) : 1,MR HARNISH V
DARJI for Applicant(s) : 1,
MR HK PATEL, ADDITIONAL PUBLIC
PROSECUTOR for Respondent(s) : 1,
None for Respondent(s) :
2,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
Date
: 18/05/2012
ORAL
ORDER
1. The present application is filed by the nephew of the convict seeking temporary bail for a period of 30 days so as to undertake sale of his property.
2. RULE.
Mr.H.K.Patel, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.
3. Learned APP made available the jail remarks. The convict is undergoing life imprisonment for an offence under Sections 302, 148, 149, 34, 323 and 324 of the Indian Penal Code in Sessions Case No.223 of 1993. By now, he has undergone 4 years and 7 months and 7 days. He has once enjoyed temporary bail for his own treatment. He has also enjoyed two furloughs. He has once enjoyed parole leave. Every time he has reported in time. Nothing adverse is noted in the jail remarks.
4. For the contents of the application, the same is allowed. The convict is ordered to be released on temporary bail for a period of 20 days from the date of his release, on his executing a personal bond of Rs.5,000/- (Rupees Five Thousand Only) to the satisfaction of the Jail authorities.
5. The convict shall surrender to the Jail authorities on expiry of the temporary bail period.
6. Rule is made absolute.
Direct service permitted today.
(Ravi R.Tripathi, J.) *Shitole Top