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[Cites 2, Cited by 0]

Gujarat High Court

Sajidali 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/1527/2012	 2/ 2	ORDER 
 
 

	

 

IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
 

 


 

SPECIAL
CRIMINAL APPLICATION No. 1527 of 2012
 

 
 
=========================================================

 

SAJIDALI
@ DENI MOHAMMEDALI SABARMATI CENTRAL JAIL,S'MATI - Applicant(s)
 

Versus
 

STATE
OF GUJARAT & 2 - Respondent(s)
 

=========================================================
 
Appearance
: 
PARTY-IN-PERSON
for
Applicant(s) : 1, 
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 

Present application is filed by the convict through his wife seeking parole leave for a period of 90 days so as to take rest as the convict was operated for his heart ailment.

2. Rule.

Learned Additional Public Prosecutor Mr.H.K.Patel waives service of process of Rule. Learned Additional Public Prosecutor made available for perusal the Jail Remarks. The convict is undergoing life imprisonment for the offence punishable under Sections 302 and 120 (B) of the IPC. By now, the convict has undergone 13 years, 04 months and 02 days. The convict has enjoyed furlough on six different occasions and has reported in time. The convict has enjoyed parole on seven different occasions and has reported in time. Nothing adverse is recorded in the jail remarks.

3. 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 90 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.

4. The convict shall surrender to the jail authorities on expiry of the parole period.

5. Rule is made absolute to the aforesaid extent. D.S. today is permitted.

[ Ravi R. Tripathi, J. ] sompura     Top