Mahamad Ahmed Samol vs State Of Gujarat
2021 Latest Caselaw 5403 Guj

       R/SCR.A/4474/2021                                        ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/SPECIAL CRIMINAL APPLICATION NO. 4474 of 2021

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                           MAHAMAD AHMED SAMOL
                                   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 DHARMESH DEVNANI, APP (2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                              Date : 06/05/2021

                               ORAL ORDER

1. RULE. Learned APP Mr.Dharmesh Devnani waives service of Rule on behalf of the respondent­State.

2. This is a petition for parole leave by the convict through jail who is convicted by the Additional Sessions Court, Godhara and is ordered to undergo life imprisonment in Sessions Case No. 84 of 2005 by judgment and order dated 10.01.2006.

3. It is stated in the petition that the petitioner wants to provide financial assistance to his family.

4. Learned APP invited attention of the Court to the jail record, wherein it is indicated on earlier occasion, when the petitioner was released on parole leave, he has reported in time. His jail conduct is

R/SCR.A/4474/2021 ORDER

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