Ashokbhai Hakabhai Sakaria vs State Of Gujarat
2021 Latest Caselaw 5340 Guj

        R/SCR.A/4163/2021                                         ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/SPECIAL CRIMINAL APPLICATION NO. 4163 of 2021

==========================================================
                      ASHOKBHAI HAKABHAI SAKARIA
                                Versus
                          STATE OF GUJARAT
==========================================================
Appearance:
MS.AKSHITABA SOLANKI(6782) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR L B DABHI, APP (2) for the Respondent(s) No. 1
==========================================================

 CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                               Date : 04/05/2021

                                ORAL ORDER

1. RULE. Learned APP Mr.L B Dabhi waives service of Rule on behalf of the respondent­State.

2. This is a petition for parole leave by the convict who is convicted by the District Court, Amreli and is ordered to undergo life imprisonment in Sessions Case No.56 of 2010 by judgment and order dated 20.10.2011.

3. Learned Advocate for the petitioner submitted that the petitioner wants to construct toilet and his presence is very much required to manage and arrange all things related to the said work.

4. Learned APP submitted that from the jail report, it appears that earlier when the petitioner was released on bail, he has reported in time. The jail

R/SCR.A/4163/2021 ORDER

conduct is also 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 10 (Ten) days 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)
GIRISH