Rustambhai Khapariyabhai Vasava vs State Of Gujarat
2021 Latest Caselaw 5404 Guj

       R/SCR.A/4462/2021                                       ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/SPECIAL CRIMINAL APPLICATION NO. 4462 of 2021

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                RUSTAMBHAI KHAPARIYABHAI VASAVA
                             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, Rajpipla and is ordered to undergo life imprisonment in Sessions Case No. 61 of 2003 by judgment and order dated 30.07.2005.

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

4. Learned APP invited attention of the Court to the jail record, wherein it is indicated that lastly the applicant was released on furlough leave for 14 days from 14.11.2020 to 27.11.2020.

R/SCR.A/4462/2021 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 3 (Three) Weeks 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