Sanjaybhai Nanubhai Bavsiya vs State Of Gujarat
2021 Latest Caselaw 1519 Guj

           R/SCR.A/865/2021                                         ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CRIMINAL APPLICATION NO. 865 of 2021

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                         SANJAYBHAI NANUBHAI BAVSIYA
                                    Versus
                              STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR. L. B. DABHI, APP for the Respondent(s) No. 1
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  CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                                Date : 02/02/2021

                                  ORAL ORDER

1. RULE. Learned APP waives service of Rule on behalf of the respondent­

State.

2. This is a petition for parole leave by the convict through jail, who is

convicted by the District Court, Rajula and is ordered to undergo life

imprisonment in Sessions Case No.14 of 2012 by judgment and order dated

27.02.2015.

3. It is stated in the petition that petitioner seeking parole leave on the

ground of for providing financial assistance to his family members as there is

no other responsible male member in the family to take care of the same.

4. Learned APP invited attention of the Court to the jail record, wherein it

is indicated on earlier occasion, when the petitioner was released on parole

R/SCR.A/865/2021 ORDER

leave, he has reported in time. His jail conduct is also reported to be good.

5. In that view of the matter, the petition is partly allowed. The petitioner

is ordered to be enlarged on parole leave for a period of 5 (Five) days from

the date of his actual release on usual terms and conditions, including

furnishing a bail bond of Rs. 5,000/­ to the satisfaction of the jail authority.

The petitioner shall surrender before the jail authority on or before the expiry

of the parole leave. Rule is made absolute.

Direct service is permitted.

(A.Y. KOGJE, J) PARESH SOMPURA