Rajeshkumar Ramanbhai Patel vs State Of Gujarat
2021 Latest Caselaw 1310 Guj

            R/SCR.A/709/2021                                          ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CRIMINAL APPLICATION NO. 709 of 2021

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                         RAJESHKUMAR RAMANBHAI PATEL
                                     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
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 through jail, who is

convicted by the District Court, Modasa and is ordered to undergo life

imprisonment in Sessions Case No.06 of 2017 by judgment and order dated

30­11­2019.

3. It is stated in the petition 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/709/2021 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/­ and solvent surety of the like amount, to

the satisfaction of the jail authority. The petitioner shall surrender before the

jail authority on or before the expiry of the parole leave. During the above

period of parole leave, the under trial prisoner will mark presence once with

Bayad Police Station. Rule is made absolute.

Direct service is permitted.

(A.Y. KOGJE, J) PARESH SOMPURA