Gujarat High Court
Nayan Alias Yogesh Sevantibhai Soni vs State Of Gujarat & on 23 September, 2014
Author: Anant S. Dave
Bench: Anant S. Dave, Mohinder Pal
R/CR.MA/15090/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO.
15090 of 2014
In CRIMINAL APPEAL NO. 37 of 2010
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NAYAN ALIAS YOGESH SEVANTIBHAI SONI....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MR JK SHAH ADDL. PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 23/09/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE ANANT S. DAVE)
1. Rule. Learned APP waives service of notice of rule on behalf of the respondent-State.
2. This application has been filed for releasing the applicant, a life convict, on temporary bail on the ground that his presence is necessary for attending 'baby shower' of his sister in law (the wife of the younger brother).
3. Heard learned APP for the respondent - State of Gujarat.
4. Considering the facts and circumstances of the case and on perusal of the jail record, it is revealed that in the month of Page 1 of 2 R/CR.MA/15090/2014 ORDER June, 2014 the applicant was granted temporary bail. Therefore, we are not inclined to exercise discretionary relief and grant temporary bail in favour of the applicant.
5. Accordingly, this application is rejected. Rule is discharged.
(ANANT S.DAVE, J.) (MOHINDER PAL, J.) SMITA Page 2 of 2