Bhadoria Ranvirsinh Kayamsinh vs State Of Gujarat
2021 Latest Caselaw 1745 Guj

           R/SCR.A/821/2021                                          ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CRIMINAL APPLICATION NO. 821 of 2021

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                       BHADORIA RANVIRSINH KAYAMSINH
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR BJ PRIYADARSHI(6016) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR. H.K. PATEL, APP for the Respondent(s) No. 1
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  CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                                Date : 05/02/2021

                                   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 who is convicted by the

City Civil & Sessions Court, Ahmedabad and is ordered to undergo life

imprisonment in Sessions Case No.65 of 2005 by judgment and order dated

05.09.2008.

3. Learned Advocate for the petitioner submitted that the 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 submitted that from the jail report, it appears that earlier

R/SCR.A/821/2021 ORDER

when the petitioner was released on parole leave in the month of

January,2020, he has reported in time. The 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 10 (Ten) 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