Imran Pathan Abdul Hussain Pathan ... vs State Of Gujarat
2021 Latest Caselaw 1289 Guj

           R/SCR.A/1023/2021                                         ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CRIMINAL APPLICATION NO. 1023 of 2021

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 IMRAN PATHAN ABDUL HUSSAIN PATHAN THROUGH SAIDABANU ABDUL
                       HUSSAIN PATHAN
                            Versus
                      STATE OF GUJARAT
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Appearance:
MR MAHESH K POOJARA(5879) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MS. SHRUTI PATHAK, 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

Additional City and Sessions Judge, Ahmedabad and is ordered to undergo

imprisonment for 10 years in Sessions Case No.180 of 2011 by judgment and

order dated 29.01.2014.

3. Learned Advocate for the petitioner submitted that the petitioner

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

prisoner. The marriage ceremonies are to commence from 27­01­2021 to

31­01­2021. It is submitted that the presence of the under trial prisoner is

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

R/SCR.A/1023/2021 ORDER

application.

4. Learned APP submitted that from the jail report, 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 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