Gujarat High Court
Hitesh @ Hitubha @ Hiteshsinh Thro ... vs State Of Gujarat on 26 October, 2021
Author: A.Y. Kogje
Bench: A.Y. Kogje
R/CR.MA/19339/2021 ORDER DATED: 26/10/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 19339 of 2021
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HITESH @ HITUBHA @ HITESHSINH THRO PATHAN VASIMKHAN
FIROJKHAN
Versus
STATE OF GUJARAT
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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, (2) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
Date : 26/10/2021
ORAL ORDER
1. RULE. Learned APP waives service of notice Rule on behalf of the respondent-State.
2. Present application has been preferred by the applicant to release him on temporary bail for a period of 30 days in connection with C.R. No.11202046200350 of 2020 with Panch "B" Division Police Station, Jamnagar on the ground of tonsure ceremony of son of the applicant and other religious function scheduled on 01.11.2021 to 02.11.2021.
3. From the jail record, it appears whenever the applicant is involved in offence under Sections 307, 506(2), 120(B) of the IPC and under Section 25(1-B)(A) of the Arms Act and under Section 135 of the Gujarat Police Act and he is inside the jail since 20.07.2020 and since then he has not been released on Page 1 of 2 Downloaded on : Mon Jan 17 02:53:25 IST 2022 R/CR.MA/19339/2021 ORDER DATED: 26/10/2021 bail. Moreover, the conduct of the applicant is reported to good.
4. Under the circumstances and considering the aforesaid fact situation, present application is partly allowed. The applicant-HITESH @ HITUBHA @ HITESHSINH is ordered to be released on temporary bail for a period of ONE DAY (1) WITH POLICE ESCORT AT THE COST OF THE STATE from the date of his actual release, on his furnishing personal bond of Rs.10,000/- to the satisfaction of the jail authority and on usual terms and conditions and on condition that the applicant shall surrender before the concerned jail authority on completion of the temporary bail period. Rule is made absolute accordingly. Direct service is permitted.
(A.Y. KOGJE, J) SIDDHARTH Page 2 of 2 Downloaded on : Mon Jan 17 02:53:25 IST 2022