VIJAY BHIKHABHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the order dtd. 19/4/2022 passed in Criminal Miscellaneous Application (For Temporary Bail) No.903 of 2021, the present applicant has preferred this application seeking, inter alia, temporary bail for a period of 30 days.

(2.) The present applicant is an accused in connection with the F.I.R. registered vide Crime Register No.11213015201549 of 2020 with Gondal City Police Station, District Rajkot Rural for the offences under Ss. 3(1)(1), 3(1) (2), 3(1)(3), 3(4) and 3(5) of the Gujarat Control of Terrorism and Organised Crime Act, 2015 and arrested on 14 th November, 2020. Since then the applicant is in jail.

(3.) It appears that the applicant has approached this Court by way of Criminal Miscellaneous Application (Modification of Order) No.1 of 2022 in Criminal Miscellaneous Application No.23206 of 2021 for seeking temporary bail on the ground of his son's medical treatment. It appears that Coordinate Bench of this Court vide order dated 15 th February, 2022 granted indulgence by enlarging the present applicant on temporary bail for a period of five days, i.e. between 18 th February, 2022 and 23/2/2022.