Mahendra @ Pintu Dashrathbhai ... vs State Of Gujarat
2021 Latest Caselaw 304 Guj

         R/SCR.A/8558/2020                                   ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/SPECIAL CRIMINAL APPLICATION NO. 8558 of 2020

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           MAHENDRA @ PINTU DASHRATHBHAI GAMIT
                          Versus
                    STATE OF GUJARAT
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Appearance:
MR. ASHOK R YADAV(7201) for the Applicant(s) No. 1
MS. MOUSAMI K VALA(6923) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR. H.K. PATEL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                             Date : 11/01/2021

                              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 who is

convicted by the District Court, Surat for the offence punishable

under Sections-302, 34, 307, 323, 504 of IPC and is ordered to

undergo life imprisonment in Sessions Case No.134 of 2010 by

judgment and order dated 04-09-2014.

3. Learned Advocate for the petitioner submitted that petitioner

seeking parole leave on the ground of repairing his kaccha

house as it is in dangerous condition and there is no male

member in the family to support financially and take care of

R/SCR.A/8558/2020 ORDER

reparing work.

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

that after conviction on several occasions, the petitioner has been

released and surrendered in time. The jail conduct is also reported

to be good.

5. 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