Gujarat High Court
Parag Indravadan Shah Thro.Karan Parag ... vs State Of Gujarat on 17 February, 2016
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/3675/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 3675 of
2016
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PARAG INDRAVADAN SHAH THRO.KARAN PARAG SHAH....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1
MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 17/02/2016
ORAL ORDER
1. The present application has been filed by party-in- person to release the applicant-convict on temporary bail on the ground of sickness of undertrial prisoner.
2. Pursuant to order dated 11.2.2016 passed by this Court, learned Additional Public Prosecutor has placed a certificate dated 17.2.2016 issued by Dr.B.D.Gandhi, Medical Officer, Ahmedabad Central Jail, Ahmedabad with regard to ailment of the undertrial prisoner.
3. I have also gone through the Jail record of the under-trial prisoner as well as considered the averments made in this application. Jail record shows that the applicant-convict is behind the bar since 3.1.2015 and in past he was released Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Feb 18 00:29:29 IST 2016 R/CR.MA/3675/2016 ORDER on temporary bail.
4. Considering the aforesaid facts and circumstances of the case and looking to the jail record of the under-trial prisoner, I am of the opinion that the application requires consideration and the same is allowed. The convict - under- trial prisoner shall be released on temporary bail for a period of three weeks from the date of his actual release, on executing personal bond of Rs.5,000/-(Rupees five thousand only) before the Jail authority and on usual terms and conditions. The applicant to mark his presence before the concerned Police Station once in a week during his temporary release period. Under-trial Prisoner to surrender before Jail Authority on completion of temporary bail, without fail. Rule is made absolute to the aforesaid extent.
Direct service is permitted.
(A.J.DESAI, J.) Ashish Tripathi Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Feb 18 00:29:29 IST 2016