Gujarat High Court
Hukumsinh vs State on 12 May, 2011
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
Gujarat High Court Case Information System
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CR.MA/6663/2011 3/ 3 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 6663 of 2011
In
CRIMINAL
APPEAL No. 384 of 2010
=====================================
HUKUMSINH
KHUNNISINH - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=====================================
Appearance
:
THROUGH JAIL for Applicant(s) :
1,
MR KARTIK PANDYA, APP
for Respondent(s) : 1,
None for Respondent(s) :
2,
=====================================
CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE
MR.JUSTICE P. P. BHATT
Date
: 12/05/2011
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE P. P. BHATT) 1.0 Present application is filed by the applicant - convict through jail seeking Temporary Bail for a period of 45 days on account of illness of his wife. In support of the application, the medical case papers are produced by the applicant - convict.
2.0 Rule.
Learned Additional Public Prosecutor Mr. Pandya waives service of process of Rule.
3.0 Learned Additional Public Prosecutor made available for perusal the Jail Remarks. On perusal of the Jail Remarks, it appears that the applicant - convict has undergone imprisonment of 05 years, 06 months and 10 days as on 6th May 2011. He has not enjoyed any Temporary Bail or Parole so far. He is not entitled for Furlough as the conviction is under Sections 392, 397, 34 of the Indian Penal Code and Section 25(1)(A) of the Arms Act.
4.0 Having regard to the facts and circumstances of the case, the application is allowed. The applicant - convict is ordered to be released on Temporary Bail for a period of 30 days from the date of his release, on his executing a personal bond of Rs.5,000/- (Rupees Five Thousand only) to the satisfaction of the jail authorities.
4.1 It being first release, the applicant - convict is directed to mark his presence at the nearest Police Station on every Monday between 8:00 a.m. and 12:00 p.m. 4.2 The applicant - convict shall surrender to the jail authorities on expiry of the Temporary Bail period.
4.3 Rule is made absolute to the aforesaid extent.
[ Ravi R. Tripathi, J. ] [ P. P. Bhatt, J. ] hiren Top