GABHRUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Letters Patent Appeal under Clause-15 of the Letters Patent has been filed assailing the correctness of the interim order dated 27.12.2019 passed by the learned Single Judge in Civil Application (For Temporary Bail) No. 1 of 2019 in Special Civil Application No. 20924 of 2019.

(2.) The Special Civil Application No. 20924 of 2019 was filed assailing the correctness of the detention order, whereas Civil Application No. 1 of 2019 was filed for temporary bail. The learned Single Judge has since rejected the said Civil Application for reasons recorded in the order dated 27.12.2019.

(3.) Before us, Shri B.M. Mangukiya, learned counsel for the appellant has submitted that the learned Single Judge erred in not granting temporary bail. In support of this submission, he placed reliance upon a judgment of the Supreme Court in the case of State of Bihar vs. Rambalak Singh 'Balak' and others , reported in AIR 1966 Supreme Court 1441 and the judgment of this Court in the case of State of Gujarat vs. Sureshbhai Keshavbhai Shah & Anr . reported in 2016 (4) GLR 3175.