Gujarat High Court
Narayan Sitaram Tank @ Naran Chenalwalo ... vs State Of Gujarat on 16 October, 2018
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
R/CR.A/1215/2016 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 35 of 2018
IN R/CRIMINAL APPEAL NO. 1215 of 2016
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NARAYAN SITARAM TANK @ NARAN CHENALWALO THROUGH ASHABEN NARAYAN TANK Versus THE JAIL SUPERINTENDENT ========================================================== Appearance:
MEHUL A SURATI for the PETITIONER(s) No. for the RESPONDENT(s) No. PUBLIC PROSECUTOR for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE and HONOURABLE MR.JUSTICE BIREN VAISHNAV Date : 16/10/2018 IA ORDER (PER : HONOURABLE MR.JUSTICE ANANT S. DAVE) Heard learned APP for the State.
The convict who is sentenced for life for various offences under the Indian Penal Code in riot cases has been considered frequently for temporary bail. No case is made out to grant temporary bail. Application is accordingly rejected.
(ANANT S. DAVE, J) (BIREN VAISHNAV, J) DIVYA Page 1 of 1