Gujarat High Court
Raiji vs State on 27 February, 2012
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/548/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 548 of 2012
=========================================================
RAIJI
SHIVA SOLANKI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance :
THROUGH
JAIL for
Applicant(s) : 1,
MS KRINA CALLA, ADDITIONAL PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
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CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 27/02/2012
ORAL
ORDER
RULE.
Learned APP Ms. Krina Calla waives service of notice of Rule for the respondent - State.
The applicant convict prisoner has preferred this application for grant of parole for a period of 30 days on the ground that he intends to challenge before the Sessions Court the order and judgment of conviction passed by the learned Judicial Magistrate First Class, Petlad in Criminal Case No.344/2011.
Heard learned Additional Public Prosecutor Ms. Krina Calla for the respondent - State, who submits that the applicant convict prisoner is convicted for the offences punishable under Section 326 of the Indian Penal Code. The learned Judicial Magistrate First Class, Petlad had awarded the convict prisoner a sentence of three (3) years with a fine of Rs.5,000/=. The applicant convict prisoner is in jail since the past more than four months. During the trial, he was on bail.
The jail record of the applicant shows reasonable good conduct on his behalf and considering overall facts and circumstances, the applicant is granted parole for a period of ten (10) days, from the date of his release, on furnishing a personal bond of Rs.5,000/- (Rupees Five Thousand Only), before the Court below, on the usual terms and conditions, and on completion of the period of parole, the applicant shall surrender before the jail authority.
With the aforesaid observation and direction, this application is allowed. Rule made absolute to the aforesaid extent. Direct Service is permitted.
Sd/-
(M.D. Shah, J.) Caroline Top