Amaratbhai Ratansibhai Mali vs State Of Gujarat
2021 Latest Caselaw 14837 Guj

     R/SCR.A/9248/2021                                    ORDER DATED: 22/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CRIMINAL APPLICATION NO. 9248 of 2021

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                         AMARATBHAI RATANSIBHAI MALI
                                    Versus
                          STATE OF GUJARAT & 2 other(s)
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Appearance:
THROUGH JAIL(50) 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 on the ground that he can file appeal against the judgment and order dated 3.7.2021 passed by the concerned Sessions Court by which the applicant has been convicted.

3. I have perused the jail remarks. In the facts and circumstances of present case, I am inclined to consider present application.

4. Therefore, the present petition stands allowed. The petitioner prisoner is ordered to be released on parole leave for a period of 15 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

R/SCR.A/9248/2021 ORDER DATED: 22/09/2021

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) KAUSHIK D. CHAUHAN