Gujarat High Court
Surendrasinh vs State on 29 July, 2011
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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SCR.A/1907/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1907 of 2011
=========================================
SURENDRASINH
@ SUKHDEVSINH KANUSINH JADEJA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================
Appearance
:
THROUGHJAIL for Applicant(s) :
1,
MS MANISHA L SHAH ADDL. PUBLICPROSECUTOR for Respondent(s) :
1,
None for Respondent(s) : 2 -
3.
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CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 29/07/2011
ORAL
ORDER
Rule.
Learned APP, waives service of rule on behalf of respondent-State.
The petitioner-convict has preferred this petition to grant parole on the ground of performing agricultural activities and to help his father with regard to proceedings of succession/record of rights etc. and extracts of 7/12 is annexed with this petition.
Heard learned APP who submits that the petitioner was convicted for the offence punishable under Section 306 of Indian Penal Code as per judgment dated 30.11.2009 in Sessions Case No. 114 of 2005 . The jail record of the petitioner is reasonably good.
Considering the above aspects, I am inclined to grant 15 days of parole to the petitioner from the date of his release on furnishing a personal bond of Rs.2,000/- to the jail authority on usual terms and conditions. On completion of the parole, the petitioner shall surrender before the jail authority in time.
Rule is made absolute accordingly.
[ANANT S. DAVE, J.] //smita// Top