Sonu Ramdin Kevat vs State Of Gujarat
2021 Latest Caselaw 36 Guj

       R/SCR.A/8878/2020                                   ORDER




    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/SPECIAL CRIMINAL APPLICATION NO. 8878 of 2020

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                           SONU RAMDIN KEVAT
                                  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. L. B. DABHI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                            Date : 04/01/2021

                              ORAL ORDER

1. RULE. Learned Additional Public Prosecutor waives service

of Rule on behalf of the respondent-State.

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

through Jail, who is aged 31 years, seeking parole leave for a

period of 30 days on the ground of death in the family and

presence of the applicant is required for the various after

death rituals. He was convicted for the offence punishable

under Sections-376(D) and 114 of IPC by Additional Sessions

Court, Vadodara, by judgment dated 19-10-2019. He was

ordered to undergo imprisonment for 20 years.

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

the petition is partly allowed. The under trial prisoner is

R/SCR.A/8878/2020 ORDER

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

Weeks 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