Gulabsinh Harubha Gohil vs State Of Gujarat
2021 Latest Caselaw 991 Guj

           R/SCR.A/591/2021                                          ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CRIMINAL APPLICATION NO. 591 of 2021

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                              GULABSINH HARUBHA GOHIL
                                        Versus
                                  STATE OF GUJARAT
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Appearance:
MS.AKSHITABA SOLANKI(6782) 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 : 21/01/2021

                                    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, Bhavnagar and is ordered to undergo life imprisonment in

Sessions Case No.75 of 1998 by judgment and order dated 19­04­2006.

3. Learned Advocate for the petitioner submitted that the petitioner

seeking parole leave on the ground of death in the family and presence of the

applicant is required for the various after death rituals. A copy of the Death

certificate is annexed with this petition.

4. Learned APP submitted that from the jail report, the jail conduct is also

reported to be good.

R/SCR.A/591/2021 ORDER

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 one week 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