Lalji Surajram Ravidas vs State Of Gujarat
2024 Latest Caselaw 619 Guj

Gujarat High Court

Lalji Surajram Ravidas vs State Of Gujarat on 23 January, 2024

                                                                                NEUTRAL CITATION




     R/SCR.A/957/2024                            ORDER DATED: 23/01/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 957 of 2024

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                        LALJI SURAJRAM RAVIDAS
                                 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
MR L B DABHI, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY

                            Date : 23/01/2024

                             ORAL ORDER

1. RULE. Learned APP waives service of Rule on behalf of the respondent-State.

2. The present petition has been preferred by the petitioner to release him on parole for a period of four weeks on the ground of filing an appeal against his conviction before the High Court of Gujarat.

3. The jail report indicates that the petitioner has been convicted for offence under Section 376(A)(B) of the IPC and Sections 4 & 6 of the POCSO Act vide judgment and order dated 24.11.2023 passed by Special POCSO Court, Gandhinagar. The jail report also indicates that the petitioner has never been released on bail.

NEUTRAL CITATION

R/SCR.A/957/2024 ORDER DATED: 23/01/2024

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4. In that view of the matter, the petition is partly allowed. The petitioner is ordered to be enlarged on parole leave for a period of 07 (Seven) days from the date of his actual release on usual terms and conditions, including furnishing a bail bond of Rs. 5,000/- to the satisfaction of the jail authority. The petitioner shall surrender before the jail authority on or before the expiry of the parole leave. Rule is made absolute to the aforesaid extent.

Direct service is permitted.

(M. R. MENGDEY,J) GIRISH