Gujarat High Court
Chhaganbhai Limjibhai Palas vs State Of Gujarat & 2 on 11 May, 2015
Author: K.J.Thaker
Bench: K.J.Thaker
R/SCR.A/3164/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 3164 of 2015
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CHHAGANBHAI LIMJIBHAI PALAS....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MR JK SHAH, ADDL.PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.J.THAKER
Date : 11/05/2015
ORAL ORDER
[1] Rule. Learned APP waives service for the respondentState.
[2] Heard learned APP for the respondent and perused the record.
[3] Considering the marriage of nephew of the petitioner on 24.5.2014, it would be appropriate to direct the respondent authority to release the petitioner on parole for some days as prayed for. Hence, the respondent authority is directed to release the petitioner on parole for FIFTEEN days, from the date of release, on usual terms and conditions, with an additional condition that petitioner shall mark his presence before the nearest police station, on every 4th day, during the period of release. It is made clear that petitioner shall not get extension on same ground.
[4] Under the above circumstances, petition is partly allowed. Rule is made absolute to the aforesaid extent. Direct Service is permitted.
(K.J.THAKER, J)
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R/SCR.A/3164/2015 ORDER
VATSAL
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