Gujarat High Court
Riyaz Salimbhai Dodhiya - Thro' Harshal ... vs State Of Gujarat & on 30 April, 2013
Author: A.J.Desai
Bench: A.J.Desai
RIYAZ SALIMBHAI DODHIYA - THRO' HARSHAL P RAJPARA....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/6627/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 6627 of 2013 In CRIMINAL APPEAL NO. 1835 of 2012 ================================================================ RIYAZ SALIMBHAI DODHIYA - THRO' HARSHAL P RAJPARA....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1 MS. JIRGA JHAVERI APP for the Respondent No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 30/04/2013 ORAL ORDER
By way of the present application, the party-in-person Harshal Pankajbhai, has prayed to release his friend convict Riyaz Salimbhai Dodhiya on temporary bail on the ground that the convict wants to appear in the examination on Certified Cloud Computing Professional conducted by Intelligent Communication Systems India Limited which is to he held on 12.5.2013. An Admit Card in that regard is produced.
0 In recent past, convict has preferred an application, being Criminal Misc. Application No.4405 of 2013, for releasing him on temporary bailn on some other ground, which was, ultimately, withdrawn by the learned Advocate appearing for the convict.
I do not find any reason to entertain this application. Hence, the application stands dismissed accordingly.
(A.J.DESAI, J.) pnnair Page 2 of 2