Gujarat High Court
Devang Shaileshbhai vs State Of Gujarat & 2 on 25 September, 2014
Author: A.J.Desai
Bench: A.J.Desai
R/SCR.A/3963/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 3963 of 2014
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DEVANG SHAILESHBHAI....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 25/09/2014
ORAL ORDER
1. Rule. Ms.Jirga Jhaveri, learned APP waives service of notice of Rule on behalf of respondent State.
2. By way of present petition, the petitioner has prayed to release him on parole leave on the ground of sickness of his mother. In support of the application, medical papers with regard to ailment of his mother are produced on record.
3. I have gone through the jail record of the convict. It appears that the petitioner has been convicted for the offences punishable under Section 302 and 34 of the IPC and has been sentenced for life imprisonment. He has also been imposed a fine of Rs.20,000/, and in default, he has to undergo sentence of one year simple imprisonment. He has undergone sentence about six years and eight months. His jail record is also found to be good. Whenever, he was released on temporary bail or parole/furlough leave, he had surrender in time.
Page 1 of 2R/SCR.A/3963/2014 ORDER
4. Considering the above facts of the case, I am of the opinion that the present petition requires consideration and is accordingly allowed. The petitioner shall be released on parole leave for a period of three weeks from the date of his actual release on usual terms and conditions. Rule is made absolute accordingly.
5. The petitioner shall mark his presence before the concerned Police Station once in a week during his parole leave.
(A.J.DESAI, J.) *Kazi...
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