Kalaji Jehaji Makwana vs State Of Gujarat
2023 Latest Caselaw 8113 Guj

                                                                                            NEUTRAL CITATION




     R/CR.MA/19100/2023                                        ORDER DATED: 07/11/2023

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     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
        R/CRIMINAL MISC.APPLICATION NO. 19100 of 2023
                     (FOR TEMPORARY BAIL)

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                 KALAJI JEHAJI MAKWANA
                         Versus
                    STATE OF GUJARAT
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Appearance:
MS ANUSHREE M SONI(11431) for the Applicant(s) No. 1
MR SOAHAM JOSHI APP for the Respondent(s) No. 1-2
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 CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                                Date : 07/11/2023
                                     ORAL ORDER

1. Rule. Learned APP waives serive of notice of rule.

2. By way of the present application, the applicant has prayed to release him on temporary bail on the ground of filing an appeal before this Court against the judgment and order of conviction passed against him.

3. I have heard learned advocates appearing for the parties and have also perused the documents produced along with the application as well as considered the averments made in this application including jail report. It is found out from the jail report that in past, the applicant has not availed any leave and his jail conduct is also not found to be satisfactory. However considering the grounds mentioned and the averments made in the application with regard to filing of appeal before

NEUTRAL CITATION

R/CR.MA/19100/2023 ORDER DATED: 07/11/2023

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this Court, which is his legitimate rights to pursue, the present application deserves to be allowed.

4. Therefore, the present application stands allowed.

The under-trial prisoner is ordered to be released on temporary bail for a period of 15 (Fifteen) Days from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees Five Thousand) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority.

5. The applicant to mark his presence before the concerned Police Station once in a week during his temporary release period. The applicant shall surrender before Jail Authority on completion of temporary bail, without fail.

6. Rule is made absolute to the aforesaid extent.

Direct service is permitted.

(DIVYESH A. JOSHI, J.) Gautam