Gujarat High Court
Nurmamad vs State on 30 April, 2012
Author: M.D.Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/1302/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1302 of 2012
=========================================================
NURMAMAD
FAKIR MAMAD FAKIR - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
Mr.L.B.Dabhi, APP for Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 30/04/2012
ORAL
ORDER
RULE.
Learned APP Mr.L.B.Dabhi waives service of notice of Rule for the respondent - State.
The applicant has preferred this application for grant of parole leave.
Considering the fact that the applicant is in jail since more than eleven years and when he was released in the year 2005, he did not surrender in time and late surrendered by 352 days but later on whenever he was released in past, he surrendered in time, and his jail record is good and considering overall facts and circumstances, the applicant is granted parole leave for a period of fifteen (15) days, from the date of his release, on furnishing a personal bond of Rs.2,000/- (Rupees Two Thousand Only), on the usual terms and conditions and to the satisfaction of the jail authority and on completion of the period of parole, the applicant shall surrender in time before the jail authority.
With the aforesaid observation and direction, this application is partly allowed. Rule made absolute to the aforesaid extent.
( M.D.Shah, J ) srilatha Top