Jayeshbhai Ramjibhai Parmar vs State Of Gujarat on 8 January, 2015

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Gujarat High Court

Jayeshbhai Ramjibhai Parmar vs State Of Gujarat on 8 January, 2015

Bench: J.B.Pardiwala

           R/CR.MA/325/2015                                            ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 325 of 2015
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               JAYESHBHAI RAMJIBHAI PARMAR....Applicant(s)
                               Versus
                   STATE OF GUJARAT....Respondent(s)
================================================================
Appearance:
PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1
Learned A.P.P. for the Respondent(s) No. 1
================================================================

           CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA

                                  Date : 08/01/2015


                                   ORAL ORDER

1. This is an application filed by an undertrrial prisoner for extension of the temporary bail period granted by the Special designated Court for riot cases in (Gulbarg Society, Ahmedabad). It appears that the applicantaccused was arrested on 10th March 2004 in connection with the offence registered vide ICR No.67 of 2002 with the Meghaninagar Police Station, Ahmedabad for the offence of murder, rioting, etc.

2. He applied for temporary bail for a period of 21 days before the Special Court by filing Criminal Misc. Application No.5050 of 2014 on the ground that he had to arrange for the school fees of his daughter studying in standard 7th.

3. The learned designated Judge partly allowed the application and ordered to be released the accused on temporary bail for a period of 4 days i.e. form 5th January 2015 to 8th January 2015. The applicant was also ordered to furnish a personal bond and surety to the tune of Rs.20,000/ . Few other conditions have also been imposed by the Page 1 of 2 R/CR.MA/325/2015 ORDER learned designated Judge. The period of temporary bail expires today. He prays for extension on the same ground that he has not been able to arrange for the school fees of his daughter.

4. Taking into consideration the ground urged in this application and the fact, the applicant is in jail for almost a decade, discretion can be exercised in his favour and the temporary bail granted by the learned Designated Judge is ordered to be extended by a further period of 2 weeks from today on the same terms and conditions. The condition No.

(c) of marking presence at the concerned Police Station twice a day imposed by the learned designated Judge is also modified. The applicant shall mark his presence once in a week on Saturday at the concerned Police Station between 10:00 a.m. to 2:00 p.m.

5. With the above, the application is allowed. Direct service is permitted today.

(J.B.PARDIWALA, J.) ali Page 2 of 2

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