Mahendrasinh @ Morlo Natubha ... vs State Of Gujarat
2021 Latest Caselaw 1320 Guj

            R/SCR.A/624/2021                                          ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CRIMINAL APPLICATION NO. 624 of 2021

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                  MAHENDRASINH @ MORLO NATUBHA JADEJA
                                 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, Jamnagar and is ordered to undergo life

imprisonment in Sessions Case No.04 of 2011 by judgment and order dated

18­10­2013.

3. It is stated in the petition that the petitioner seeking parole leave on the

ground of medical treatment of the petitioner himself.

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

R/SCR.A/624/2021 ORDER

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/­ to the satisfaction of the jail authority.

The petitioner shall surrender before the jail authority on or before the expiry

of the parole leave.

Direct service is permitted.

(A.Y. KOGJE, J) PARESH SOMPURA