Saurabh @ Banti Narendrabhai ... vs State Of Gujarat
2021 Latest Caselaw 61 Guj

       R/SCR.A/8879/2020                                   ORDER




    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/SPECIAL CRIMINAL APPLICATION NO. 8879 of 2020

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       SAURABH @ BANTI NARENDRABHAI MAKWANA
                        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 26 years, seeking parole leave for a

period of 30 days 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. He was convicted for the offence punishable under

Sections-363, 366, 376 of IPC and under Sections-5(K)(L), 6

of POCSO Act by Additional Sessions Court, Anand, in

Sessions Case No.03/2017 by judgment dated 14-11-2019. He

was ordered to undergo imprisonment for 10 years.

R/SCR.A/8879/2020 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

7 (Seven) days 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