Gujarat High Court
Hasan vs State on 24 June, 2011
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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CR.MA/8479/2011 3/ 3 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 8479 of 2011
=========================================================
HASAN
ALIAS FAROOKBHAI VALIBHAI - THRO' DILSAD HASAN PATEL - Applicant(s)
Versus
STATE
OF GUJARAT - Respondent(s)
=========================================================
Appearance
:
MS
SUBHADRA G PATEL for
Applicant(s) : 1,
MR. DABHI, ADDL. PUBLIC PROSECUTOR for
Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 24/06/2011
ORAL
ORDER
1. Rule.
Mr. Dabhi, learned APP waives service of Notice of Rule on behalf of the respondent-State.
2. The applicant has taken out present application seeking temporary bail in connection with the offence registered as CR.No.I-74 of 2010 with Varnama Police Station for the offences punishable under Sections 143, 147, 148, 149, 307, 324, 323, 337, 504 of Indian Penal Code and Section 135 of Bombay Police Act and Section 27 of the Arms Act.
3. Ms. Patel, learned advocate for the applicant has submitted that the mother of the applicant is suffering from paralysis and applicant is the only son. Nobody is there to look after his mother and just to make arrangement for proper treatment of his mother, she requested that the applicant may be released on temporary bail.
4. On the other hand Mr. Dabhi, learned APP opposed the submission of the learned advocate for the applicant and submitted that looking to the nature and seriousness of the offence, the application does not deserve to be entertained.
5. I have heard the learned advocates appearing for the contesting parties. Considering the above aspects, the applicant is ordered to be released on temporary bail for a period of one week on usual conditions on his depositing an amount of Rs.5,000/- (Rupees five thousand) with the Jail authorities. On completion of the aforesaid period he shall surrender himself to the concerned Jail Authorities.
6. The application stands disposed of. Rule is made absolute to the aforesaid extent. Direct service is permitted today.
(K.M.THAKER,J.) Vahid Top