Ashok Tapubhai Vaghela vs State Of Gujarat
2021 Latest Caselaw 204 Guj

         R/SCR.A/7461/2020                                     ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/SPECIAL CRIMINAL APPLICATION NO. 7461 of 2020

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                        ASHOK TAPUBHAI VAGHELA
                                 Versus
                           STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
MR. L. B. DABHI, APP for the Respondent(s) No. 1
RULE NOT RECD BACK(63) for the Respondent(s) No. 2,3
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CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                             Date : 07/01/2021

                              ORAL ORDER

1. This is a petition for parole leave by the convict through Jail

who is convicted by the District Court, Jamnagar for the offence

punishable under Sections-302, 34 and 135 of IPC and is ordered

to undergo life imprisonment in Sessions Case No.52 of 2005 by

judgment and order dated 07-09-2007.

2. Learned Advocate for the petitioner submitted that 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.

3. Learned APP submitted that from the jail report, it appears

that lastly, the petitioner was released on parole leave in the month

of March, 2020 and he has reported in time.

R/SCR.A/7461/2020 ORDER

4. In that view of the matter and and looking to the prevailing

situation of COVID-19 Virus, 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