Sajidkhan @ Babu Kaniyo Rahimkhan ... vs State Of Gujarat
2021 Latest Caselaw 21 Guj

       R/SCR.A/8685/2020                                    ORDER




    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/SPECIAL CRIMINAL APPLICATION NO. 8685 of 2020

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   SAJIDKHAN @ BABU KANIYO RAHIMKHAN PATHAN THRO
           SAGIRAHMED SIRAJULHAQ SHAIKH
                        Versus
                  STATE OF GUJARAT
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Appearance:
MS GAYATRIBA B JADEJA(5152) for the Applicant(s) No. 1
MR. H.K. PATEL, 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 : 04/01/2021

                               ORAL ORDER

1. The present petition is filed by the under trial prisoner

through Jail, who is aged 41 years, seeking parole leave for a

period of 30 days on the ground of filing appeal before the

Hon'ble High Court. He was convicted for the offence

punishable under Sections-302 of IPC by City Civil Court,

Ahmedabad, in Sessions Case No.172/2018 by judgment

dated 06-08-2020. He was ordered to undergo rigorous

imprisonment of life.

2. From the jail report, it indicates that the under trial prisoner

was enlarged once on temporary bail under Police escort. As

per the jail report, his jail conduct is reported as good.

R/SCR.A/8685/2020 ORDER

3. In view of the aforesaid facts and considering the jail report,

the petition is partly allowed. The under trial prisoner is

ordered to be released on parole leave for a period of One

week from the date of his actual release, on his furnishing a

personal bond of Rs.10,000/- (Rupees Ten Thousand Only) to

the satisfaction of the jail authority, and on a further

condition that he shall surrender to the Jail authorities on

expiry of the parole leave period.

4. Rule is made absolute. Direct service is permitted.

(A.Y. KOGJE, J) PARESH SOMPURA