Chandrakant Chhaganbhai Vasava vs State Of Gujarat
2021 Latest Caselaw 123 Guj

         R/SCR.A/7465/2020                                     ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/SPECIAL CRIMINAL APPLICATION NO. 7465 of 2020

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               CHANDRAKANT CHHAGANBHAI VASAVA
                            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 : 06/01/2021

                              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, through Jail

who is convicted by the Fast Track Court, Vadodara for the offence

punishable under Sections-302 of IPC and is ordered to undergo

life imprisonment in Sessions Case No.55 of 2005 by judgment and

order dated 28-04-2006.

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

R/SCR.A/7465/2020 ORDER

the petitioner was released on parole leave, he has reported in

time.

5. In that view of the matter and and looking to the prevailing

situation of COVID-19 Virus, the petition is partly allowed. The

petitioner is ordered to be enlarged on parole leave for a period of

Three weeks 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