Chandripa @ Chandar Mansukhbhai ... vs State Of Gujarat
2022 Latest Caselaw 4901 Guj

     R/SCR.A/4931/2022                         ORDER DATED: 31/05/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CRIMINAL APPLICATION NO. 4931 of 2022

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              CHANDRIPA @ CHANDAR MANSUKHBHAI NEVAL
                               Versus
                         STATE OF GUJARAT
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MS MAITHILI MEHTA ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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 CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE

                           Date : 31/05/2022

                            ORAL ORDER

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

2. By way of this petition, the petitioner convict seeks parole leave of 30 days so as to enable him to file an appeal before this Court against the judgment and order of conviction passed by the learned trial Court.

3. Thus, looking to the facts of the case and considering the averments made in the petition and the jail remarks, the petition is partly allowed. The petitioner - convict is ordered to be released on parole leave for a period of 15 days from the date of his actual release on his furnishing personal bond of the amount of Rs.5000/- and on usual terms and conditions. The convict shall mark his presence before the nearest Police Station on every alternate day till he surrenders. The petitioner - convict shall surrender before the jail authority immediately upon completion of the aforesaid period of parole leave. Rule is made absolute to the aforesaid

R/SCR.A/4931/2022 ORDER DATED: 31/05/2022

extent. Registry is directed to communicate this order through the Email / Fax forthwith.

(NISHA M. THAKORE,J) Y.N. VYAS