Jesangbhai Devabhai Koli vs State Of Gujarat
2021 Latest Caselaw 1002 Guj

           R/SCR.A/569/2021                                          ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CRIMINAL APPLICATION NO. 569 of 2021

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                              JESANGBHAI DEVABHAI KOLI
                                        Versus
                                  STATE OF GUJARAT
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Appearance:
MS KD PARMAR(589) 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 : 21/01/2021

                                    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

District Court, Bhuj and is ordered to undergo life imprisonment in Sessions

Case No.27 of 2002 by judgment and order dated 27­02­2008.

3. Learned Advocate for the petitioner submitted that the petitioner

seeking parole leave on the ground that for the purpose of agricultural use,

prepraring agricultural land for the crops, the presence of the petitioenr is

necessary.

4. Learned APP submitted that from the jail report, the jail conduct is also

reported to be good.

R/SCR.A/569/2021 ORDER

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