Chaudhari Savjibhai Kacharabhai vs The State Of Gujarat
2021 Latest Caselaw 5417 Guj

           R/SCR.A/4779/2021                                          ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CRIMINAL APPLICATION NO. 4779 of 2021

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                      CHAUDHARI SAVJIBHAI KACHARABHAI
                                   Versus
                           THE STATE OF GUJARAT
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Appearance:
MS GAYATRIBA B JADEJA(5152) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR. L. B. DABHI, 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, Mahesana and is ordered to undergo life imprisonment in

Sessions Case No.134 of 2006 by judgment and order dated 23.04.2007.

3. Learned Advocate for the petitioner submitted that the petitioner

seeking parole leave on the ground that father of petitioner has expired and

presence of the petitioner is required for the various after death rituals.

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/4779/2021 ORDER

is ordered to be enlarged on parole leave for a period of 7 (Seven) 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) PARESH SOMPURA