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Gujarat High Court

Bharatbhai vs State on 23 February, 2012

Author: Jayant Patel

Bench: Jayant Patel

  
 Gujarat High Court Case Information System 
    
  
    

 
 
    	      
         
	    
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CR.MA/2313/2012	 2/ 2	ORDER 
 
 

	

 

IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
 

 


 

CRIMINAL
MISC.APPLICATION No. 2313 of 2012
 

In


 

CRIMINAL
APPEAL No. 399 of 2007
 

 
 
=========================================================

 

BHARATBHAI
HIRALAL JADAV - THRO' HANSABEN H JADAV - Applicant(s)
 

Versus
 

STATE
OF GUJARAT & 1 - Respondent(s)
 

=========================================================
 
Appearance
: 
MR
SATYAM Y CHHAYA for
Applicant(s) : 1,MR HARNISH V DARJI for Applicant(s) :
1,PARTY-IN-PERSON for Applicant(s) : 1, 
MS CM SHAH APP for
Respondent(s) : 1, 
None for Respondent(s) :
2, 
=========================================================


 
	  
	 
	  
		 
			 

CORAM
			: 
			
		
		 
			 

HONOURABLE
			MR.JUSTICE JAYANT PATEL
		
	
	 
		 
		 
			 

and
		
	
	 
		 
		 
			 

HONOURABLE
			MR.JUSTICE PARESH UPADHYAY
		
	

 

 
 


 

Date
: 23/02/2012 

 

 
 
ORAL
ORDER 

(Per : HONOURABLE MR.JUSTICE PARESH UPADHYAY) Rule.

Learned APP, Ms.Shah, waives service of rule on behalf of the respondent-State.

The present application is preferred by the applicant-convict through his mother Hansaben on the ground that the applicant - convict has to take care of ailing father who is advised to be operated as per her say. In support of her say, the medical certificate given by the doctor is relied; wherein, it is mentioned that surgery of bladder and cataract are required to be performed.

The jail report shows that whenever the applicant was released on bail, he has surrendered to the jail authority in time.

Considering this aspect, it is ordered that applicant be enlarged on temporary bail for a period of 2 weeks from the date of his actual release on personal bond of Rs.5,000/- with one surety of the like amount and further direction that the applicant shall surrender to the jail authority on expiry of the period granted.

Application allowed to the aforesaid extent. Rule made absolute accordingly.

(JAYANT PATEL, J.) (PARESH UPADHYAY, J.) (ashish)     Top