REHANKHAN MOHAMMAD HAFIZ PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Jirga D. Jhaveri, learned Additional Public Prosecutor, wavies service of notice of Rule on behalf of the State.

(2.) As per the averments made by the applicant, through Jail, he was released on temporary bail by this Court vide order dated 15.05.2017, passed in Criminal Misc. Application No.12134 of 2017 for a period of ten days from the date of his actual release on his executing a personal bond of Rs.10,000/ (Rupees Ten Thousand only) before the Jail authorities and on usual terms and conditions.

(3.) It is averred by the applicant that at the relevant point of time, when he was released on temporary bail, he could not manage for the surety in the sum of Rs.10,000/ and, therefore, could not avail the benefit of the order passed by this Court. It is averred that as he has to engage an advocate for his defence and to help his family members, he has requested to renew the order dated 15.05.2017 passed by this Court.