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Hanif Yakubbhai Heranja vs State Of Gujarat
2021 Latest Caselaw 5455 Guj

Citation : 2021 Latest Caselaw 5455 Guj
Judgement Date : 7 May, 2021

Gujarat High Court
Hanif Yakubbhai Heranja vs State Of Gujarat on 7 May, 2021
Bench: A.Y. Kogje
        R/SCR.A/4499/2021                                              ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/SPECIAL CRIMINAL APPLICATION NO. 4499 of 2021

==========================================================
                            HANIF YAKUBBHAI HERANJA
                                     Versus
                               STATE OF GUJARAT
==========================================================
Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR L B DABHI, APP (2) for the Respondent(s) No. 1
==========================================================

 CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                                 Date : 07/05/2021

                                    ORAL ORDER

1. RULE. Learned APP Mr.L B Dabhi 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 and 8th Fast Track Court, Gondal and is ordered to undergo life imprisonment in Sessions Case No. 7 of 2008 by judgment and order dated 29.07.2009.

3. It is stated in the petition that the petitioner wants to attend marriage ceremony of his two nephews.

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

R/SCR.A/4499/2021 ORDER

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 03 (Three) 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/Sompura







 

 
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