Gujarat High Court
Manji Lakhabhai Jogi Thro' Dinesh ... vs State Of Gujarat & 2 on 3 November, 2017
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/SCR.A/7978/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7978 of 2017
==========================================================
MANJI LAKHABHAI JOGI THRO' DINESH LAKHABHAI
JOGI(PARADHI)....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
==========================================================
Appearance:
ANURAG R RATHOR, ADVOCATE for the Applicant(s) No. 1
Mr. J.K.Shah, APP for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 03/11/2017
ORAL ORDER
1. RULE. Learned APP waives service.
2. This is a petition for parole leave by the wife of the convict on the ground of preferring appeal in the High Court.
3. Considering the facts and circumstances of the case, this petition is partly allowed. The petitioner is ordered to be enlarged on parole leave for a period of 10 days from the date of his actual release on his furnishing a bail bond of Rs. 5,000/ (Rupees Five Thousand Only) to the jail authority on usual terms and conditions. The applicant shall surrender to the jail authority on expiry of the parole leave. Rule is made absolute.
Direct service is permitted.
Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Nov 04 01:59:29 IST 2017 R/SCR.A/7978/2017 ORDER (G.R.UDHWANI, J.) BINA Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Nov 04 01:59:29 IST 2017