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Ajitbhai @ Rano Bhanabhai @ ... vs State Of Gujarat
2021 Latest Caselaw 5406 Guj

Citation : 2021 Latest Caselaw 5406 Guj
Judgement Date : 6 May, 2021

Gujarat High Court
Ajitbhai @ Rano Bhanabhai @ ... vs State Of Gujarat on 6 May, 2021
Bench: A.Y. Kogje
        R/SCR.A/4463/2021                                      ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CRIMINAL APPLICATION NO. 4463 of 2021

==========================================================
       AJITBHAI @ RANO BHANABHAI @ RAMESHBHAI BABARIYA
                             Versus
                       STATE OF GUJARAT
==========================================================
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
==========================================================

 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 3rd Additional Sessions Court, Gir­Somnath and is ordered to undergo life imprisonment in Sessions Case No. 6 of 2018 by judgment and order dated 23.12.2020.

3. It is stated in the petition that the petitioner wants to prefer an appeal against the judgment and order of conviction dated 23.12.2020.

4. Learned APP invited attention of the Court to the jail record, wherein it is indicated that the applicant has undergone 3 years of imprisonment and was enlarged on furlough leave in March­2021. His

R/SCR.A/4463/2021 ORDER

jail 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







 

 
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