Bhupatsinh Mahendrasinh Vaghela vs State Of Gujarat
2021 Latest Caselaw 14836 Guj

   R/SCR.A/9325/2021                                        ORDER DATED: 22/09/2021



        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/SPECIAL CRIMINAL APPLICATION NO.                           9325 of 2021

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            BHUPATSINH MAHENDRASINH VAGHELA
                         Versus
                    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 CHINTAN DAVE, APP (2) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                            Date : 22/09/2021

                                  ORAL ORDER

1. Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent - State.

2. By way of the present petition, the petitioner has prayed to release him on parole leave for a period of 30 days on the ground of preferring an appeal against the judgment and order of conviction dated 14.09.2021 passed by the concerned Trial Court.

3. I have heard learned APP for the respondent- State and have also perused the documents produced along with the petition including jail remarks as well as considered the averments made in this petition. Therefore considering the grounds mentioned and the averments made in the petition, the present petition deserves to be

R/SCR.A/9325/2021 ORDER DATED: 22/09/2021

allowed.

4. Therefore, the present petition stands allowed partly. The petitioner is ordered to be released on parole leave for a period of fifteen days from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees Five Thousand) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority. The authorities shall adhere to its own Circular relating to COVID-19.

5. The petitioner shall surrender before Jail Authority on completion of parole leave, without fail.

6. Rule is made absolute to the aforesaid extent.

Direct service is permitted. Registry to communicate this order to the concerned Court/authority by Fax or Email forthwith.

(VIPUL M. PANCHOLI, J)

Pallavi