Gujarat High Court
Narsinhbhai Manjibhai Damor vs State Of Gujarat & on 12 January, 2015
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi, R.D.Kothari
R/CR.MA/132/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 132 of
2015
In CRIMINAL APPEAL NO. 443 of 2012
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NARSINHBHAI MANJIBHAI DAMOR....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MS MOXA THAKKAR, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 12/01/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI)
1. The matter was on board for consideration on 6.1.2015. Learned APP, Ms.Moxa Thakkar was granted time to get the details of the family members of the convict.
1.1 Learned APP places on record a statement of the convict recorded on 8.1.2015 wherein he has stated that he has wife aged 42 years, 3 sons aged 12, 10 and 6 years and a daughter aged 7 years. He has also stated that there is no other male member.
Page 1 of 2R/CR.MA/132/2015 ORDER
2. On perusal of the application, it is filed by the convict through jail seeking temporary bail for a period of 30 days so as to get his mother operated for cataract operation. It is stated that mother is aged 70 years. A judicial notice can be taken of the fact that cataract is not overnight ailment and there is no paper produced as to what did he do about the said ailment when he was granted temporary bail for a period of 14 days for the purpose of taking winter crop.
3. Learned APP to get the details of ailment from the doctor where the mother is under treatment.
4. Stand over to 19.1.2015.
(RAVI R.TRIPATHI, J.) (R.D.KOTHARI, J.) vipul Page 2 of 2