Rameshbhai @ Ramnikbhai ... vs State Of Gujarat
2021 Latest Caselaw 13721 Guj

Citation : 2021 Latest Caselaw 13721 Guj
Judgement Date : 9 September, 2021

Gujarat High Court

Rameshbhai @ Ramnikbhai ... vs State Of Gujarat on 9 September, 2021

Bench: Vipul M. Pancholi

      R/SCR.A/8869/2021                                        ORDER DATED: 09/09/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CRIMINAL APPLICATION NO. 8869 of 2021
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              RAMESHBHAI @ RAMNIKBHAI KANJIBHAI PARMAR
                               Versus
                         STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
MR CHINTAN DAVE, APP (2) for the Respondents
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 CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI
                  Date : 09/09/2021
                   ORAL ORDER

1. Rule. Mr.Chintan Dave, learned Additional Public Prosecutor, waives service of notice of Rule for the respondent State.

2. This petition is filed by the petitioner, through Jail, with a prayer to release him on parole leave for a period of 30 days so as to enable him to appoint a private lawyer, who can assail the judgment of conviction and order of sentence before this Court.

4. I have gone through the petition and the reason mentioned in the application. I have also considered the Jail remarks.

4. A bare perusal of the Jail remarks would reveal that the conduct of the petitioner in Jail is good and he has not yet availed any kind of bail. Considering the facts and circumstances of the present case, I am inclined to consider the case of

R/SCR.A/8869/2021 ORDER DATED: 09/09/2021

the petitioner.

5. The petition is, therefore, partly-allowed. The petitioner shall be released on parole leave for a period of three weeks from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees five thousands) before the Jail authority and on usual terms and conditions. The petitioner shall surrender before the Jail authority on expiry of the parole leave, without fail. The Jail authority shall adhere to its own circular relating to Covid-19. Rule is made absolute in the above terms.

(VIPUL M. PANCHOLI, J) piyush