Gujarat High Court
Madhavsinh Udesinh Solanki ... vs State Of Gujarat & on 21 June, 2016
Author: Anant S. Dave
Bench: Anant S. Dave, B.N. Karia
R/CR.MA/14350/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) No. 14350 of
2016
In
CRIMINAL APPEAL No. 695 of 2016
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MADHAVSINH UDESINH SOLANKI THRO.SANTABEN RAICHANDBHAI
SOLANKI....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance :
JUCKY LUCKY CHAN, ADVOCATE for the Applicant(s) No. 1
MAHESHKUMAR B PATEL, ADVOCATE for the Applicant(s) No. 1
MR RUTVIJ OZA PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 21/06/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE ANANT S. DAVE) Rule. Learned APP Mr. Rutvij Oza appears and waives service of notice of rule for and on behalf of the respondent-State of Gujarat.
The applicant, a life convict having satisfactory jail record, seeks temporary bail on the ground that he has to get his residential house repaired, and upon instructions Page 1 of 3 HC-NIC Page 1 of 3 Created On Wed Jun 22 03:07:08 IST 2016 R/CR.MA/14350/2016 ORDER issued, learned advocate for the applicant-convict states that after filing of this application, father of the applicant who was suffering from paralysis has passed away on 18th June 2016.
Heard learned advocates appearing for the respective sides.
Considering both the facts stated above, presence of the applicant may be necessary even to perform after- death rituals, and therefore, the applicant-convict is ordered to be released on temporary bail for a period of two weeks from the date of his actual release on the convict executing a personal bond in the sum of Rs. 5,000/= [Rupees Five Thousand only] before the jail authority, on usual terms and conditions.
The applicant shall mark his presence before the nearest Police station once in a week during this period. He shall surrender before the jail authority immediately after the aforesaid period is over.
Application is allowed. Rule made absolute. Direct service is permitted.
(ANANT S.DAVE, J.)
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R/CR.MA/14350/2016 ORDER
(B.N. KARIA, J.)
Prakash
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