Gujarat High Court
Dilipkumar Ramayanprasad Dushad vs State Of Gujarat & on 12 March, 2015
Bench: Ravi R.Tripathi, R.D.Kothari
R/CR.MA/5153/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 5153
of 2015
In
CRIMINAL APPEAL NO. 1829 of 2010
==============================================================
DILIPKUMAR RAMAYANPRASAD DUSHAD....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
==============================================================
Appearance:
THROUGH JAIL for the PETITIONER(s) No. 1
MR HK PATEL APP for the RESPONDENT(s) No. 1
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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 applicant - convict through jail seeking temporary bail for a period of 60 days so as to complete the half constructed house.
2. A photograph in support of the application is annexed.
3. Learned APP Mr. Patel invited attention of the Court to the jail remarks. The convict has undergone 5 years 11 months 21 Page 1 of 3 R/CR.MA/5153/2015 ORDER days as on 06.03.2015. During this period, the convict availed temporary bail on three different occasions and reported in time. Besides that, he availed furlough leave on two occasions and reported in time.
4. The matter requires consideration.
5. RULE. Mr. Patel, learned APP waives service of rule on behalf of the respondent - State.
6. For the contents of the application, the same is allowed. The applicant - convict is ordered to be released on temporary bail for a period of three weeks from the date of his release, on his executing a personal bond in the sum of Rs.5,000/ (Rupees Five Thousand only) to the satisfaction of the jail authorities.
7. The applicant - convict shall surrender to the jail authorities on expiry of the period of temporary bail.
8. Rule is made absolute.
Registry is directed to communicate this order to the jail authorities.
(RAVI R.TRIPATHI, J.)
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R/CR.MA/5153/2015 ORDER
(R.D.KOTHARI, J.)
/phalguni/
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