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Ishwarbhai Bhikhabhai Parmar vs State Of Gujarat
2021 Latest Caselaw 15280 Guj

Citation : 2021 Latest Caselaw 15280 Guj
Judgement Date : 28 September, 2021

Gujarat High Court
Ishwarbhai Bhikhabhai Parmar vs State Of Gujarat on 28 September, 2021
Bench: Vipul M. Pancholi
     R/SCR.A/9526/2021                                ORDER DATED: 28/09/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CRIMINAL APPLICATION NO. 9526 of 2021
==========================================================
                         ISHWARBHAI BHIKHABHAI PARMAR
                                     Versus
                           STATE OF GUJARAT & 2 other(s)
==========================================================
Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
MS MOXA THAKKAR, APP (2) for the Respondent(s) No. 1
==========================================================
 CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI
                  Date : 28/09/2021
                   ORAL ORDER

1. Rule. Learned Additional Public Prosecutor waives service of notice of Rule for the respondents.

2. This petition is filed by the convict, through Jail, with a prayer to release him on parole leave for a period of 30 days on the ground of preferring an appeal before this Court against the judgment and order of conviction and sentence dated 26.05.2021.

2. Heard Mr.Chintan Dave, learned Additional Public Prosecutor for the respondents.

3. I have perused the averments made in the petition as also the documents annexed in support of the prayer sought for by the convict. Considering the reasons stated in the petition and considering the facts and circumstances of the present case, I am inclined to consider the case of the convict.

5. The petition is, therefore, partly-allowed. The

R/SCR.A/9526/2021 ORDER DATED: 28/09/2021

petitioner shall be released on parole leave for a period of two 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 convict 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. Registry to communicate this order to the concerned Jail Authority through Fax/E-mail, forthwith.

(VIPUL M. PANCHOLI, J) piyush

 
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