Sukhadevbhai Ravjibhai ... vs State Of Gujarat
2022 Latest Caselaw 4905 Guj

   R/SCR.A/5046/2022                           ORDER DATED: 02/06/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CRIMINAL APPLICATION NO. 5046 of 2022

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                  SUKHADEVBHAI RAVJIBHAI RATHODIYA
                               Versus
                     STATE OF GUJARAT & 2 other(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MS MONALI BHATT, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE

                           Date : 02/06/2022

                            ORAL ORDER

Rule. Learned APP waives service of notice of Rule for the respondent State.

The convict has preferred present petition seeking parole leave for 45 days on the ground to file his appeal before this Court.

Learned APP has placed on record fresh jail remarks. On perusal of same, the Court finds that the convict has been recently convicted vide judgment of conviction and order of sentence dated 29.01.2022 and he has undergone sentence of 3 years 4 months and 7 days. It further appears that the first furlough leave of the convict is pending consideration before the authority since 17.02.2022. Thus, the authority is hereby directed to expeditiously decide the furlough leave preferably within 2 weeks from today. In view of the aforesaid, no case is made out to grant parole leave, as prayed for in the petition. Hence, present petition stands rejected. Rule is discharged.

R/SCR.A/5046/2022 ORDER DATED: 02/06/2022

Registry is directed to communicate this order through Fax/E-mail forthwith.

(NISHA M. THAKORE,J) MANISH MISHRA