Gujarat High Court
Mohammad Aslam @ Aslam Vakil Shukrullah ... vs State Of Gujarat on 8 August, 2014
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/12452/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY
BAIL) NO. 12452 of 2014
In
CRIMINAL MISC.APPLICATION NO. 11466 of 2014
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MOHAMMAD ASLAM @ ASLAM VAKIL SHUKRULLAH SHAIKH....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1
MR LB DABHI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 08/08/2014
ORAL ORDER
1. Rule. Mr. L.B.Dabhi, learned APP waives service of notice of Rule on behalf of the respondent State of Gujarat .
2. By way of the present application, partyinperson who is under trial prisoner and is personally present in the Court, has prayed to extend his temporary bail, which was granted earlier by this Court vide order dated 24.07.2014 passed in Criminal Misc. Application No. 11466 of 2014 on the ground of engagement of his daughter. In support of his application, he has produced an invitation card on record.
3. Considering the above aspect, I am of the opinion that the present application requires consideration and accordingly, the same is Page 1 of 2 R/CR.MA/12452/2014 ORDER allowed. The temporary bail granted earlier by this Court vide order dated 24.07.2014 passed in Criminal Misc. Application No. 11466 of 2014 is hereby extended upto 25.08.2013 on the same terms and conditions. The applicant to surrender before the Jail Authority on 26.08.2014.
4. Rule is made absolute to the aforesaid extent. Direct service is permitted today.
(A.J.DESAI, J.) *Kazi...
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