Gaurang @ Gauravkumar @ Gilly Kanubhai ... vs State Of Gujarat
2023 Latest Caselaw 8669 Guj

Gujarat High Court

Gaurang @ Gauravkumar @ Gilly Kanubhai ... vs State Of Gujarat on 14 December, 2023

                                                                                              NEUTRAL CITATION




     R/SCR.A/16100/2023                                       ORDER DATED: 14/12/2023

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     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
     R/SPECIAL CRIMINAL APPLICATION NO.                          16100 of 2023
                       (PAROLE LEAVE)

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      GAURANG @ GAURAVKUMAR @ GILLY KANUBHAI PATEL
                         Versus
                    STATE OF GUJARAT
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Appearance:
MR DINESHKUMAR J PRAJAPATI for the Applicant(s) No. 1
MR HK PATEL APP for the Respondent(s) No. 1-3
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 CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                                 Date : 14/12/2023
                                     ORAL ORDER

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

2. By way of the present petition, the petitioner has prayed to release him on parole leave on the ground of filing an appeal against the judgment and order of conviction passed against him.

3. I have heard learned advocates appearing for the parties and have also perused the documents produced along with the petition as well as considered the averments made in this petition including jail remarks. It is found out from the jail report that in past, the applicant has not availed any leave but his jail conduct is found to be good. Therefore considering the grounds mentioned and the averments made in the petition, the present petition deserves to be allowed.

NEUTRAL CITATION

R/SCR.A/16100/2023 ORDER DATED: 14/12/2023

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4. Therefore, the present petition stands allowed partly. The petitioner prisoner is ordered to be released on parole leave for a period of 2 (Two) Weeks 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.

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.

(DIVYESH A. JOSHI, J.) Gautam