Niyajkhan Kalekhan Khokhar vs State Of Gujarat
2021 Latest Caselaw 1376 Guj

            R/SCR.A/760/2021                                          ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CRIMINAL APPLICATION NO. 760 of 2021

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                          NIYAJKHAN KALEKHAN KHOKHAR
                                      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
MR. RONAK RAVAL, APP for the Respondent(s) No. 1
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  CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                                Date : 29/01/2021

                                   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, Palanpur and is ordered to undergo

imprisonment for 7 years in Sessions Case No.14 of 1994 by judgment and

order dated 30­07­1999.

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, it appears that the

petitioner lastly released in the year 2019, he has reported in time. The jail

R/SCR.A/760/2021 ORDER

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 7 (Seven) 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