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CR.MA/5782/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 5782 of 2011
In
CRIMINAL
APPEAL No. 1743 of 2010
=========================================
PURSHOTTAMBHAI @ PASHABHAI MANIRAM KOLI PATEL, THRO' DAYARAM - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
========================================= Appearance :
MR
DJ CHAUHAN for Applicant(s) : 1, MR HL JANI ADDITIONAL PUBLIC PROSECUTOR for Respondent(s) : 1, None for Respondent(s) : 2,
=========================================
CORAM
:
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date
: 26/04/2011
ORAL
ORDER
1. Rule.
Learned APP Mr. H.L. Jani, waives service of notice of Rule on behalf of the respondents.
2. The
applicant seeks temporary bail of his brother (prisoner) for a period of 30 days, so as to enable the prisoner to perform all religious ceremony of his deceased mother, who died on 21.4.2011. The death certificate of the mother Nanduben Manirambhai Dabhi is produced on record.
3. Heard.
4. Learned APP Mr. H.L. Jani has produced fax message (jail report) with regard to the prisoner, which is ordered to be taken on record. The jail report reflects that the prisoner has not availed any parole or furlough leave and his application for furlough leave is pending.
5. Considering the averments made in the application and the prisoner's jail record, the prisoner is ordered to be released on temporary bail for a period of 10 days commencing from 27.4.2011 to 6.5.2011 on his executing a personal bond in the sum of Rs.5,000/- (Rupees five thousand) before the jail authority. The prisoner is directed to surrender before the jail authority on 6.5.2011 at 5:00 p.m.
4. Rule
is made absolute to the aforesaid extent. Direct service is permitted today.
(Z.K.SAIYED,J.)
ynvyas
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