Gujarat High Court
Siddharajbhai Somabhai Suvera vs State Of Gujarat & on 9 June, 2015
Author: Mohinder Pal
Bench: Mohinder Pal, R.D.Kothari
R/CR.MA/9420/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 9420 of
2015
In CRIMINAL APPEAL NO. 2044 of 2012
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SIDDHARAJBHAI SOMABHAI SUVERA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MR HL JANI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE MOHINDER PAL
and
HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 09/06/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE MOHINDER PAL)
1. This is an application for temporary bail moved by the convict from the jail for the purpose of construction of his house.
2. Rule. Mr.H.L.Jani, learned APP waives service of notice of Rule on behalf of respondent - State.
3. Perusal of the jail record shows that the applicant has availed temporary bail vide order dated 09.05.2015 passed in Criminal Misc. Application No. 6720 of 2015. Therefore, no ground is made out for releasing the applicant on temporary bail. Resultantly, this application is dismissed. Rule discharged.
(MOHINDER PAL, J.)
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R/CR.MA/9420/2015 ORDER
(R.D.KOTHARI, J.)
*Kazi...
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