Gujarat High Court
Pravinbhai vs State on 12 May, 2011
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
Gujarat High Court Case Information System
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SCR.A/1165/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1165 of 2011
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PRAVINBHAI
@ DALA LAGHUBHAI PATADIYA
Versus
STATE
OF GUJARAT & OTHERS
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Appearance :
MS
JAYSHREE C BHATT for the petitioner
MR JK SHAH, ADDL PUBLIC
PROSECUTOR for Respondent(s) : 1,
NOTICE NOT RECD BACK for
Respondent(s) : 2 -
3.
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CORAM
:
HONOURABLE
MR.JUSTICE J.B.PARDIWALA
Date
: 12/05/2011
ORAL
ORDER
Rule.
Mr JK Shah, learned APP waives service of notice of Rule on behalf of the State.
This is an application for release on parole for a period of 75 days on the ground of sickness of the wife of the accused-applicant, who is a convict prisoner for the offence of murder punishable under Section 302 of the Indian Penal Code. It is brought to my notice that the wife of the accused-applicant has a serious kidney problem and requires transplant. Medical certificates have been annexed along with this application suggesting problem with right kidney. It is brought to my notice that, earlier, accused-applicant was released on temporary bail in the month of February 2011 to enable him to attend the marriage of his brother and he has surrendered in time. It is also brought to my notice that the accused applicant is serving sentence for the past eight years.
In the facts and circumstances of the case and having regard to the nature of the ailment of his wife, I deem it fit and proper to release the applicant on parole leave for a period of 20 days.
In that view of the matter, the accused-applicant is released on parole leave for a period of 20 days on his executing a personal bond of Rs.10,000/- before the jail authority. He shall mark his presence on every second day at Thanghad Police Station, Surendranagar District till the parole period expires. He shall surrender before the jail authorities after the parole period is over.
Rule is made absolute to the aforesaid extent. D.S. Permitted today.
(J.B.Pardiwala, J.) *mohd Top