Rafiq Alam Parmar Thro Nasimbanu ... vs State Of Gujarat
2021 Latest Caselaw 1309 Guj

           R/SCR.A/914/2021                                          ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CRIMINAL APPLICATION NO. 914 of 2021

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           RAFIQ ALAM PARMAR THRO NASIMBANU RAFIQ PARMAR
                                Versus
                          STATE OF GUJARAT
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Appearance:
MR NIKHILESH J SHAH(3007) 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

Sessions Judge, Ahmedabad and is ordered to undergo life imprisonment in

Sessions Case No.67 of 1999 by judgment and order dated 23.10.2001.

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, the jail conduct is also

reported to be good.

R/SCR.A/914/2021 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 Two 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