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Gujarat High Court

Jignesh @ Jiggo Kishanbhai Bhavsar ... vs State Of Gujarat on 14 June, 2018

Author: J.B.Pardiwala

Bench: J.B.Pardiwala

          R/CR.MA/10510/2018                                               ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 10510 of 2018

==========================================================
    JIGNESH @ JIGGO KISHANBHAI BHAVSAR THROUGH BIRAL JIGNESH
                            BHAVSAR
                             Versus
                        STATE OF GUJARAT
==========================================================
Appearance:
VALIMOHAMMED PATHAN(6383) for the PETITIONER(s) No. 1
NOTICE NOT RECD BACK(3) for the RESPONDENT(s) No. 2
MR RAKESH PATEL, APP (2) for the RESPONDENT(s) No. 1
==========================================================

    CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
 
                                 Date : 14/06/2018 
                                   ORAL ORDER

1. Rule.  The learned Additional Public Prosecutor waives service of  notice of rule on behalf of the respondent­State.

2. This  is an application  for temporary bail  filed by an under­trial  prisoner through his wife arrested in connection  with C.R. No.I­94 of  2017 registered with the Adalaj Police Station, District­Gandhinagar for  the   offence   punishable   under   Sections­302,   364,   365,   201,   403,   404,  419, 465, 467, 471, 473, 120B and 34 of the IPC and Section­135 of the  G.P. Act.

3. The temporary bail is prayed for on the ground that mother of the  applicant is suffering from paralysis and at present admitted in the civil  hospital,   Gandhinagar.   It   is   also   submitted   that   the   the   father   of   the  applicant   viz.Ksihanbhai   Bhavsar   is   suffering   from   arthirits   and   is  admitted   in   the   civil   hospital,   Gandhingar.   The   copies   of   medical  certificate is produced on record.

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R/CR.MA/10510/2018 ORDER

4. Taking into consideration the the ground urged in this application,  the   application   is   allowed.   The   applicant­accused   is   ordered   to   be  released on temporary bail for a period of eight days  from the date of  his actual release  on his  executing a bail bond of Rs.5,000/­ (Rupees  Five  Thousand Only) to the  satisfaction  of the jail authority  on usual  terms and conditions.

5. The applicant­accused shall surrender himself to the jail authority  on   or   before   the   expiry   of   the   temporary   bail   period.     Rule   is   made  absolute to the aforesaid extent.  Direct service is permitted.

(J.B.PARDIWALA, J)  aruna Page 2 of 2