Gujarat High Court
Harishanker vs State on 29 July, 2011
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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CR.MA/10754/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 10754 of 2011
=========================================================
HARISHANKER
ALIAS HARIYO RAMDEV KAHAR - UNDER TRIAL PRISONER - Applicant(s)
Versus
STATE
OF GUJARAT - Respondent(s)
=========================================================
Appearance
:
MS
JAYSHREE C BHATT for
Applicant(s) : 1,
MRS. MANISHA L. SHAH, ADDL. PUBLICPROSECUTOR for
Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 29/07/2011
ORAL
ORDER
This application for temporary bail is preferred by the applicant on the ground that his wife is suffering from multiple fibroid of uterus and is to be operated for hysterectomy. It is submitted that the presence of the applicant is necessary in such a situation and hence, he may be granted temporary bail.
Since no convincing ground appears for exercise of powers, this application is rejected.
Sd/-
(Anant S. Dave, J.) Caroline Top