Gujarat High Court
Ashokbhai Nathabhai Panchani Through ... vs State Of Gujarat on 17 May, 2019
Author: V. P. Patel
Bench: V.P. Patel
R/CR.MA/9646/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 9646 of 2019
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ASHOKBHAI NATHABHAI PANCHANI THROUGH PANCHANI
SUMITABEN ASHOKBHAI
Versus
STATE OF GUJARAT & 1 other(s)
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Appearance:
PARTY IN PERSON(5000) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR MANAN MEHTA, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE V.P. PATEL
Date : 17/05/2019
ORAL ORDER
1. Rule. Learned APP waives service of rule on behalf of respondent-State.
2. The accused has filed this application seeking temporary bail granted on the ground of making arrangement of fees of his son.
3. Heard accused-in-person and learned APP Mr.Mehta, for the State.
4. This Court has considered averments made in the application, documents produced on the file, arguments advanced by the learned advocate for the parties.
5. Considering the facts and circumstances of the case and in the interest of justice, this Court is of the opinion that this is Page 1 of 2 Downloaded on : Tue Jul 02 23:59:33 IST 2019 R/CR.MA/9646/2019 ORDER not a fit case in which discretion is required to be exercised. Hence, this application is required to be rejected and accordingly rejected.
6. The applicant is directed to surrender before the jail authority, on failing, the jail authority will proceed according to rules. Rule is discharged.
(V. P. PATEL,J) MAHESH OMPRAKASH Page 2 of 2 Downloaded on : Tue Jul 02 23:59:33 IST 2019