Suresh Navsha Ghatal vs State Of Gujarat on 5 May, 2021

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Gujarat High Court

Suresh Navsha Ghatal vs State Of Gujarat on 5 May, 2021

Bench: A.Y. Kogje

         R/SCR.A/4445/2021                                          ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CRIMINAL APPLICATION NO. 4445 of 2021
================================================================
                             SURESH NAVSHA GHATAL
                                     Versus
                               STATE OF GUJARAT
================================================================
Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR.D.M.DEVNANI, APP, (2) for the Respondent(s) No. 1
===============================================================
 CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                                Date : 05/05/2021
                                 ORAL ORDER

1. RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent State.

2. This is a petition for parole leave by the convict through jail, who was convicted, vide order dated 21.07.2004 passed by Additional Sessions Court, Dadranagar Haveli, Selvas in Sessions Case No.06 of 2003 imposing sentence of life imprisonment for the offence under Sections 302 and 224 of the Indian Penal Code. Against the aforesaid, the petitioner has preferred Criminal Appeal No.554 of 2005 before the Bombay High Court, which came to be dismissed by this Court vide order dated 04.12.2012 and confirmed the order of the trial Court. The petitioner has undergone 16 years 04 months.

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R/SCR.A/4445/2021 ORDER

3. It is stated in the petition that for livelihood of the family, the petitioner wants long parole leave.

4. Learned APP invited attention of the Court to the jail record, wherein it is indicated on earlier occasion, when the petitioner was released on parole or furlough, he has reported in times except for three occasions and lastly he was released in the month of June2020. His jail conduct is also reported to be good.

5. In that view of the matter, the petition is partly allowed. The petitioner is ordered to be enlarged on parole leave for a period of seven days from the date of his actual release on usual terms and conditions, including furnishing a bail bond of Rs. 5,000/ to the satisfaction of the jail authority. The petitioner shall surrender before the jail authority on or before the expiry of the parole leave. Rule is made absolute.

Direct service is permitted.

(A.Y. KOGJE, J) Siddharth Page 2 of 2 Downloaded on : Wed May 05 21:47:18 IST 2021

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