Viramdevsinh Nothubha Jadeja v. State Of Gujarat

ORAL ORDER

(PER: HONOURABLE MR. JUSTICE RAVI R. TRIPATHI)

1. The present application is filed by the convict through his wife seeking temporary bail for a period of 30 days so as to arrange for the fees of his son.

2. Heard Ms. Contractor, learned advocate for Ms. Gayatri B. Jadeja, learned advocate for the applicant. Learned advocate for the applicant submitted that earlier, the brother of the applicant tried to pay fees by cheque, but he could not have sufficient fund, the cheque was dishonoured. Now, the school has written a letter for payment of fees.

3. Rule. Mr. RC Kodekar, learned Additional Public Prosecutor waives service of rule on behalf of respondent-State.

4. Learned APP made available for perusal the jail remarks. The convict is undergoing for life imprisonment for the offence punishable u/s.302, 120-B, 447 of the IPC and Section-25(1)(B) of the Arms Act. As on 01/01/2013, he has undergone 08 years 02 months and 27 days. During this period, he has availed temporary bail only eight times and reported in time. He has availed furlough on four different occasions and reported in time. There is nothing adverse against him.

5. For the contents of the application, the same is allowed. The convict is ordered to be released on temporary bail for a period of 30 days from the date of his release, on his executing a personal bond of Rs. 5,000/- (Rupees Five Thousand Only) to the satisfaction of the jail authorities.

6. The convict shall surrender himself to the jail authorities on expiry of the above temporary bail period.

Rule is made absolute.

Direct service is permitted today.