Gujarat High Court
Sureshkumar vs State on 13 February, 2012
Author: M.D.Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/388/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 388 of 2012
=========================================================
SURESHKUMAR
GANDALAL PARMAR - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
Ms.Krina Calla, APP for Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 13/02/2012
ORAL
ORDER
RULE.
Learned APP Ms. Krina Calla waives service of notice of Rule for the respondent - State.
The applicant has preferred this application for grant of parole leave.
Considering the fact that the applicant is in jail since more than ten years and whenever he was released in past, he surrendered in time, and his jail record is good and considering overall facts and circumstances, the applicant is granted parole leave for a period of ten (10) days, from the date of his release, on furnishing a personal bond of Rs.2,000/- (Rupees Two Thousand Only), on the usual terms and conditions and to the satisfaction of the jail authority and on completion of the period of parole, the applicant shall surrender in time before the jail authority.
With the aforesaid observation and direction, this application is partly allowed. Rule made absolute to the aforesaid extent.
( M.D.Shah, J ) srilatha Top