Gujarat High Court
Rimlabhai Poonabhai Raathva vs State Of Gujarat & on 28 April, 2016
Author: Ks Jhaveri
Bench: Ks Jhaveri, Biren Vaishnav
R/CR.MA/9724/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 9724 of
2016
In CRIMINAL APPEAL NO. 125 of 2014
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RIMLABHAI POONABHAI RAATHVA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MR PRANAV TRIVEDI, ADDITIONAL PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 28/04/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. RULE. Learned Additional Public Prosecutor Mr. Pranav Trivedi waives service of notice of Rule on behalf of respondent - State.
2. This application is filed by the applicant, who is in jail, seeking temporary bail of 45 days on the ground of attending the religious ceremony Page 1 of 3 HC-NIC Page 1 of 3 Created On Fri Apr 29 03:07:08 IST 2016 R/CR.MA/9724/2016 ORDER after the death of his father. Necessary documents in this respect are annexed.
3. Considering overall facts and circumstances and the jail record of the applicant, we are inclined to grant the applicant, temporary bail for a period of FIFTEEN (15) days, from the date of his actual release, on executing a personal bond of Rs.10,000/- (Rupees Ten Thousand Only), on the usual terms and conditions and to the satisfaction of the jail authority. On completion of the period of temporary bail, the applicant shall surrender in time before the jail authority.
4. In the aforesaid circumstances, this application is allowed. Rule is made absolute. Registry is directed to intimate the jail authorities about this order.
Sd/-
(K.S. JHAVERI, J.)
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R/CR.MA/9724/2016 ORDER
Sd/-
(BIREN VAISHNAV, J.)
CAROLINE
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