Bharatsinh Ranjitsinh Kathiya vs State Of Gujarat
2023 Latest Caselaw 8065 Guj

                                                                                          NEUTRAL CITATION




        R/SCR.A/14462/2023                                  ORDER DATED: 03/11/2023

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        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 14462 of 2023
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                    BHARATSINH RANJITSINH KATHIYA
                                   Versus
                              STATE OF GUJARAT
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Appearance:
MR DINESHKUMAR J PRAJAPATI(9979) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MS. KRINA CALLA, APP for the Respondent(s) No. 1
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     CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY
                      Date : 03/11/2023
                       ORAL ORDER

1. The Applicant has preferred this Application for grant of Parole Leave for a period of 4 weeks on the ground of approaching the Hon'ble Apex Court against the judgment and order of conviction passed by this Court for the offences under Sections 25 and 26 of the Narcotics Drugs and Psychotropic Substances Act by which Applicant has been sentenced to suffer imprisonment for 10 Years.

2. Rule. Learned APP waives service of Rule.

3. In view of the jail remarks produced on record by the learned APP, the application deserves consideration. The Applicant has undergone 6 Years and 7 Months. Hence, partly allowed. The Applicant is ordered to be released on Parole Leave for a period of 10 days from the date of his actual release upon furnishing a personal bond of Rs. 5,000/- (Rupees Five Thousand only) with a surety of the like amount to the satisfaction of the jail authority, and on a further condition that the Applicant shall surrender to the Jail authorities on expiry of the Parole period.

4. Rule is made absolute to the aforesaid extent.

(M. R. MENGDEY,J) J.N.W