Gujarat High Court
Mahavirsinh @ Mavsang Merubha Zala vs State Of Gujarat & Anr on 26 March, 2015
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
R/CR.MA/5605/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL)
NO. 5605 of 2015
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MAHAVIRSINH @ MAVSANG MERUBHA ZALA ....Applicant
Versus
STATE OF GUJARAT & ANR. ...Respondent
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Appearance:
MS GAYATRI B JADEJA, ADVOCATE for the Applicant
MR L B DABHI APP for the Respondents
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 26/03/2015
ORAL ORDER
1. This is an application for temporary bail.
2. Rule. Learned APP waives service of Rule for the State.
3. Considering the totality, the following order is passed. 4.1 This application is allowed.
4.2 The applicant / accused is granted temporary bail for a period of two weeks from the date of his actual release, on his executing personal bond of Rs.5,000/- to the concerned jail authority.
4.3 The accused shall surrender before the jail authority on expiry of the stipulated period.
4.4 Rule is made absolute. Direct service is permitted. Page 1 of 2
R/CR.MA/5605/2015 ORDER
(PARESH UPADHYAY, J.)
Amit/39
Page 2 of 2