Mohammadwajid S/O ... vs State Of Gujarat
2021 Latest Caselaw 1288 Guj

           R/SCR.A/1094/2021                                         ORDER




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CRIMINAL APPLICATION NO. 1094 of 2021

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     MOHAMMADWAJID S/O MOHAMMADIMTIYAZ @ CHIKO SHAIKH THRO
               GULNAZ MOHAMMADWAJID SHAIKH
                             Versus
                       STATE OF GUJARAT
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Appearance:
ARBAAZKHAN A PATHAN (9532) for the Applicant(s) No. 1
MOHAMADZAID I SAIYED(8411) 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 : 28/01/2021

                                   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

Sessions Court, Ahmedabad City and is ordered to life imprisonment in

Sessions Case No.70 of 2017 by judgment and order dated 03­09­2020.

3. Learned Advocate for the petitioner submitted that the petitioner

seeking parole leave on the ground of marriage of niece of the under trial

prisoner. The marriage ceremonies are to commence from 28­01­2021 to 01­

02­2021. It is submitted that the presence of the under trial prisoner is

required at this stage. The Marriage Invitation Card is annexed with this

application.

R/SCR.A/1094/2021 ORDER

4. Learned APP submitted that from the jail report, it appears that earlier

when the petitioner was released on parole leave, 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 3 (Three) 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