Ramesh Venkatesh Iyer vs State Of Gujarat on 14 May, 2015

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Gujarat High Court

Ramesh Venkatesh Iyer vs State Of Gujarat on 14 May, 2015

Bench: K.J.Thaker

         R/CR.MA/9302/2015                              ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 9302 of
                                   2015
==========================================================
             RAMESH VENKATESH IYER....Applicant(s)
                            Versus
               STATE OF GUJARAT....Respondent(s)
==========================================================
Appearance:
MR NIRAD D BUCH, ADVOCATE for the Applicant(s) No. 1
MS MOXA THAKKAR, APP for the Respondent(s) No. 1
==========================================================
         CORAM: HONOURABLE MR.JUSTICE K.J.THAKER

                             Date : 14/05/2015


                              ORAL ORDER

1. Rule. Learned APP waives service of notice of Rule on behalf of the respondentState.

2. The application is filed for temporary bail for a period of 30 days on the ground of marriage of his son.

3. Heard learned advocate for the applicant.

4. Considering the averments made in the application, the cause shown in the application is found to be genuine. In this set of circumstances, the application deserves to be allowed and the same is allowed.

5. The applicant is, therefore ordered to be released on temporary bail for a period of 30 days from the date of his actual release on his furnishing Page 1 of 2 R/CR.MA/9302/2015 ORDER a personal bond of Rs.10,000/ before the jail authority on usual terms and conditions. The applicant shall surrender before the jail authority on completion of bail period without fail.

Rule is made absolute to the aforesaid extent.

Direct service is permitted.

(K.J.THAKER, J) Suchit Page 2 of 2

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