SAVJIBHAI TAPUBHAI PAGHADAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application for temporary bail is filed on the ground that the applicant is responsible for the administration of Mandan Mohan Charitable Trust which is a running school viz. Kaushal Vidhyabhavan.

(2.) Learned advocate for the applicant submits that, at the outset, the conduct of the applicant can be observed as the applicant had initially preferred applications before the Trial Court only for the purpose of seeking permission to put signatures on the cheques so that the salaries of the Teachers of the School can be made. It is submitted that the applications were allowed and salaries were paid accordingly. It is submitted that the applicant has been in this field since long and has good reputation in the society. However, in his absence, the school is facing financial crunch, and therefore, after paying salaries to the Teachers (16 Teachers), the school is unable to make any further payment. It is further submitted that if the applicant is released on temporary bail, he will be able to raise funds so that the Teachers can be paid salaries and the family could be sustained.

(3.) At the outset, the grounds raised in the application appear to have been raised only for purpose of getting temporary bail even though the applicant is Managing Trustee of the Trust. The Court is unable to accept that the applicant is the only person in the School Management and without him, school administration is unable to function.