Mumtaz Salim Darbar Thro Salim ... vs State Of Gujarat
2021 Latest Caselaw 5416 Guj

           R/SCR.A/4478/2021                                          ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CRIMINAL APPLICATION NO. 4478 of 2021

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           MUMTAZ SALIM DARBAR THRO SALIM VALIBHAI DARBAR
                                Versus
                          STATE OF GUJARAT
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Appearance:
MR PAWAN A BAROT(6455) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR. DHARMESH DEVNANI, APP 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 waives service of Rule on behalf of the respondent­

State.

2. This is a petition for parole leave by the convict who is convicted by the

District Court, Bharuch and is ordered to undergo life imprisonment in

Sessions Case No.156 of 2001 by judgment and order dated 21.12.2004.

3. Learned Advocate for the petitioner submitted that the petitioner

seeking parole leave on the ground to get herself vaccinated in the interest of

justice.

4. Learned APP submitted that from the jail report, the jail conduct is also

reported to be good.

5. In that view of the matter, the petition is partly allowed. The petitioner

R/SCR.A/4478/2021 ORDER

is ordered to be enlarged on parole leave for a period of 5 (Five) days from

the date of her 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. It is made clear that no further extension shall be

granted to the petitioner. Rule is made absolute.

Direct service is permitted.

(A.Y. KOGJE, J) PARESH SOMPURA