Ramchandra @ Gavthi Himmat Patil vs State Of Gujarat
2021 Latest Caselaw 5850 Guj

         R/SCR.A/5352/2021                       ORDERDATED:11/06/2021




          IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

         R/SPECIALCRIMINALAPPLICATIONNO. 5352of 2021

==========================================================
                [email protected] GAVTHIHIMMATPATIL
                                Versus
                           STATEOF GUJARAT
==========================================================
Appearance:
THROUGHJAIL(50)for the Applicant(s)No. 1
for the Respondent(s)No. 2,3
MS. MAITHILIMEHTAADDL.PUBLICPROSECUTOR(2)for the Respondent(s)
No. 1
==========================================================

CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 11/06/2021

                              ORALORDER

Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the State.

2. By way of this application, the applicant prays for parole leave for the purpose of preferring appeal before this Court against the judgment passed by learned Sessions Court, Surat convicting the present applicant for offence punishable under Section 302 amongst others. The jail report shows that the applicant is in custody since approximately 6 years and he has never been released on any kind of leave hereinbefore.

R/SCR.A/5352/2021 ORDERDATED:11/06/2021

3. Considering the same, this Court is inclined to allow this application and the applicant is ordered to be released on parole leave for the period of 3 weeks from the date of actual release and on his furnishing a bond of Rs 10,000/­ (Rupees Ten Thousand only) and on usual terms and conditions that may be imposed by the jail Authorities.

4. After the completion of parole leave, the Jail Authorities shall admit the applicant in jail after strictly following the circular dated 03.06.2020 relating to COVID­19.

5. Office to send a copy of this order to the Superintendent of the concerned Jail, forthwith.

6. Rule is made absolute to the above extent. Direct service is permitted.

(NIKHILS. KARIEL,J) MARYVADAKKAN