Gujarat High Court
Jayeshbhai @ Chintu Nareshbhai @ ... vs State Of Gujarat & on 12 March, 2015
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi, R.D.Kothari
R/CR.MA/4622/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TEMPORARY
BAIL) NO. 4622 of 2015
In CRIMINAL MISC.APPLICATION NO. 3352 of 2015
In CRIMINAL APPEAL NO. 802 of 2014
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JAYESHBHAI @ CHINTU NARESHBHAI @ NARSINHBHAI
PATEL....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1
MR HK PATEL, APP for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 12/03/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI)
1. The present application is filed by the convict seeking extension of temporary bail granted by this Court earlier by order dated 18.2.2015 which was extended by order dated 5.3.2015. The ground on which the temporary bail was sought for was the indifferent health of his father who suffered paralysis and who was required to be made available the treatment for Page 1 of 3 R/CR.MA/4622/2015 ORDER the same. In Criminal Miscellaneous Application No.4621 of 2015, the Court has extended the temporary bail granted to Shri Nareshbhai @Narshibhai Vasharambhai Patel upto 20.4.2015 on the ground of his ill health and the contents of the medical certificate annexed to that application. The present applicant being the son of the applicant of Criminal Miscellaneous Application No.4621 of 2015, his presence is required to see that the required treatment is made available to his father.
2. Learned APP Mr.Patel invited the attention of the Court to the fact that the convict has applied for the extension of temporary bail for 30 days. The party-in-person submitted that his father has suffered paralysis stroke and is under treatment and require further treatment, therefore he be granted temporary bail co-extensive with his father. The request is accepted. His temporary bail is extended upto 20.4.2015. The convict shall surrender to the Jail authorities on expiry of the temporary bail period. Registry is directed to communicate this order to the jail authorities. Rule is made absolute.
(RAVI R.TRIPATHI, J.)
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R/CR.MA/4622/2015 ORDER
(R.D.KOTHARI, J.)
Srilatha
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