Indian Kanoon - Search engine for Indian Law

Gujarat High Court

Dilipbhai Ranchhodbhai Patel ... vs State Of Gujarat & on 8 December, 2016

Bench: S.R.Brahmbhatt, A.J. Shastri

                   R/CR.MA/32699/2016                                                    ORDER




                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 32699 
                                      of 2016
                                         In
                          CRIMINAL APPEAL NO.  749 of 2012

         ======================================
          DILIPBHAI RANCHHODBHAI PATEL THRO­RAKSHABEN DILIPBHAI 
                              PATEL....Applicant
                                   Versus
                     STATE OF GUJARAT  &  1....Respondents
         ======================================
         Appearance:
         MS. MAYURI P CHAUHAN, ADVOCATE for the Applicant
         MR. L. R. POOJARI, APP for the Respondent No. 1
         ======================================

             CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
                    and
                    HONOURABLE MR.JUSTICE A.J. SHASTRI
          
                                          Date : 08/12/2016
          
                                              ORAL ORDER

(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT)

1. Rule.  Mr. L. R. Poojari, learned APP waives service of notice  of   rule   on   behalf   of   respondent   -   State.     By   consent,   Rule   is   fixed  forthwith.

2. The   convict   -   prisoner   has   taken­out   this   application   for  seeking   temporary   bail   for   attending   "Tonsure   Ceremony"   of   his  grandson (daughter's son) which is fixed on 11th December 2016 and the  pre­rituals will be started from 10th December 2016 and his presence is  required.   Further, looking to the invitation card, it transpires that the  ceremony   is   going   to   start   from   10th  December   2016   and   "Tonsure  Ceremony" is on 11th December 2016.  Looking to the jail­remark sheet,  Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Dec 09 00:07:15 IST 2016 R/CR.MA/32699/2016 ORDER it appears that earlier when the convict - prisoner was released on bail,  he has reported in time on each and every occasion.   

3. We are therefore, of the view that this is a case in which the  discretion is required to be exercised in favour of the convict - prisoner  for enlarging him on temporary bail for attending "Tonsure Ceremony" 

of his grandson (daughter's son) which is fixed on 11 th December 2016.  Hence, the convict - prisoner is ordered to be released on temporary bail  for the period of  07  days from the date of his actual release, on usual  terms and conditions, upon the convict - prisoner executing a personal  bond in the sum of Rs.5,000/­ (Rupees Five Thousand only) before the  Jail Authority and he shall surrender to the Jail Authority on expiry of  the   temporary   bail   before   5:00   p.m.   on   the   following   terms   and  conditions that he shall :

(a) not take undue advantage of his liberty or misuse his liberty ;

(b) not act in a manner injurious to the interest of justice ;

(c) maintain law and order ;

4. If breach of any of the above conditions is committed, the  Sessions   Judge   concerned   will   be   free   to   issue   warrant   or   to   take  appropriate action in the matter.

5. Application  is partly allowed.   Rule made absolute to the  aforesaid extent.  Direct service permitted today.

(S.R.BRAHMBHATT, J.)  (A.J. SHASTRI, J.)  Rathod...

HC-NIC Page 2 of 2 Created On Fri Dec 09 00:07:15 IST 2016