Gujarat High Court
Raju vs State on 17 May, 2012
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
Gujarat High Court Case Information System
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SCR.A/1529/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1529 of 2012
=========================================
RAJU
@ RAJESH - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================
Appearance :
THROUGH
JAIL for
Applicant(s) : 1,
MR HK PATEL, ADDL. PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
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CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
Date
: 17/05/2012
ORAL
ORDER
[1] Present application is filed by the convict through jail seeking parole leave for 21 days so as to arrange funds for treatment of wife who is suffering from jaundice.
[2] Rule.
Learned Additional Public Prosecutor Mr.H.K.Patel waives service of process of Rule.
[3] Learned Additional Public Prosecutor made available for perusal the Jail Remarks. The convict is undergoing life imprisonment for the offences punishable under sections 302 of IPC in Sessions Case No.306 of 1998. The convict has by now undergone 12 years, 11 months and 7 days. The convict was released on temporary bail on several occasions and he has also furlough and parole leave. Nothing serious about late surrender by the convict is mentioned in the jail record.
[4] Taking into consideration the contents of the application, the application is allowed. The convict is ordered to be released on parole for a period of 21 days from the date of his release, on his executing a personal bond of Rs.5,000/- (Rupees Five Thousand only) to the satisfaction of the jail authorities.
[5] The convict shall surrender to the jail authorities on expiry of the temporary bail period.
[6] Rule is made absolute to the aforesaid extent.
[ Ravi R. Tripathi, J. ] satish Top