Gujarat High Court
Shozabkhan Asharafkhan Pathan vs State Of Gujarat on 10 October, 2016
Author: P.P.Bhatt
Bench: P.P.Bhatt
R/CR.MA/26761/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 26761 of
2016
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SHOZABKHAN ASHARAFKHAN PATHAN....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR. NISARG D SHAH, ADVOCATE for the Applicant(s) No. 1
MS HANSA PUNANI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 10/10/2016
ORAL ORDER
1. Rule. Learned APP waives service of notice of Rule on behalf of the respondent-State of Gujarat.
2. The present application has been filed by the applicant to release him on temporary bail on the ground of post death rituals of his grandfather. In support of this application, the applicant has produced copy of death certificate on record.
3. I have gone through the Jail record of the applicant as well as considered the averments made in this application.
4. Considering the facts and circumstances of the case and looking to the jail record of the applicant, I am of the opinion that the application requires consideration and the same is allowed. The applicant Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Oct 11 00:50:31 IST 2016 R/CR.MA/26761/2016 ORDER shall be released on temporary bail for a period of one day i.e. on 14th October, 2016, on executing personal bond of Rs.10,000/-(Rupees Ten Thousand only) with local surety before the Jail authority and on usual terms and conditions. The applicant shall not enter in the area where the victim girl and her family members are residing and shall not make any attempt to contact any of the witnesses or try to influence any of the witnesses during the temporary release period. The applicant to surrender before Jail Authority on 15th October, 2016, without fail. Rule is made absolute to the aforesaid extent. Direct service is permitted, today.
(P.P.BHATT, J.) BD Songara Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Oct 11 00:50:31 IST 2016