Mukesh @ Chilli Sureshbhai Vasava ... vs State Of Gujarat
2021 Latest Caselaw 5402 Guj

           R/SCR.A/4721/2021                                      ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CRIMINAL APPLICATION NO. 4721 of 2021
                                 With
            R/SPECIAL CRIMINAL APPLICATION NO. 4722 of 2021
                                 With
            R/SPECIAL CRIMINAL APPLICATION NO. 4723 of 2021
=============================================
         MUKESH @ CHILLI SURESHBHAI VASAVA THRO KAUSHIKBHAI
                         KAMLESHBHAI VASAVA
                                 Versus
                           STATE OF GUJARAT
=============================================
Appearance:
MS.AKSHITABA SOLANKI(6782) for the Applicant(s) No. 1,2
for the Respondent(s) No. 2,3
MR. DHARMESH DEVNANI, APP for the Respondent(s) No. 1
=============================================

  CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                               Date : 06/05/2021

                                 ORAL ORDER

1. RULE. Learned APP waives service of Rule on behalf of the respondent­

State.

2. This is petitions for parole leave by the convicts. The convicts are

convicted by the District Court, Bharuch and are ordered to undergo life

imprisonment in Sessions Case No.44 of 2008 by judgment and order dated

18.03.2009 and in Sessions Case No.13 of 2008 by judgment and order dated

20.10.2008.

3. Learned Advocate for the petitioners submitted that the petitioners

seeking parole leave on the ground of mother of the under trial prisoners has

expired and presence of the petitioners is required for the various after death

R/SCR.A/4721/2021 ORDER

rituals. A copy of the Death certificate is annexed with this application..

4. Learned APP submitted from the jail report that earlier when the

petitioners were released on parole leave in the month of November, 2020,

they have reported in time. The jail conduct are also reported to be good.

5. In that view of the matter, the petitions are partly allowed. The

petitioners are ordered to be enlarged on parole leave for a period of

7 (Seven) days from the date of their actual release on usual terms and

conditions, including furnishing a bail bond of Rs. 5,000/­ each to the

satisfaction of the jail authority. The petitioners 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