Mensibhai Karshanbhai vs State Of Gujarat
2021 Latest Caselaw 85 Guj

        R/SCR.A/8902/2020                                ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/SPECIAL CRIMINAL APPLICATION NO. 8902 of 2020

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                       MENSIBHAI KARSHANBHAI
                               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. H.K. PATEL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                            Date : 05/01/2021

                             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, Gir Somnath and is ordered to

undergo life imprisonment in Sessions Case No.17 of 2008 by

judgment and order dated 17-09-2017.

3. Learned Advocate for the petitioner submitted that the

petitioner seeking parole leave on the ground of providing

financial assistance to his family members as there is no other

responsible male member in the family to take care of the same.

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

R/SCR.A/8902/2020 ORDER

conduct is reported to be good.

5. In that view of the matter, 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