Mohan Madhav Vaghudde vs State Of Gujarat
2021 Latest Caselaw 18457 Guj

       R/CR.A/1852/2021                               ORDER DATED: 15/12/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CRIMINAL APPEAL NO. 1852 of 2021

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                              MOHAN MADHAV VAGHUDDE
                                       Versus
                                 STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the Appellant(s) No. 1
for the Opponent(s)/Respondent(s) No. 2
MR DEVANG VYAS, LD. ASG for the Opponent(s)/Respondent(s) No.
PUBLIC PROSECUTOR(2) for the Opponent(s)/Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
       and
       HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                  Date : 15/12/2021

                         ORAL ORDER

(PER : HONOURABLE MR. JUSTICE NIRAL R. MEHTA)

1. We have heard Mr. Devang Vyas, the learned Additional Solicitor General of India appearing for the N.I.A.

2. This is an appeal at the instance of an under trial accused through jail seeking temporary bail on the ground of his illness as well as financial aid to the family.

3. We have perused the report of the jail as well as judgment passed by the N.I.A. Court rejecting the application of the accused.

4. Having gone through the averments made in the appeal and having heard Mr. Vyas, the learned Additional Solicitor General of India, we are of the view that no case is made out for grant of

R/CR.A/1852/2021 ORDER DATED: 15/12/2021

temporary bail as prayed for by the appellant. The Criminal Appeal stands dismissed accordingly.

(J. B. PARDIWALA, J)

(NIRAL R. MEHTA,J) A. B. VAGHELA