Gujarat High Court
Muljibhai Khemabhai Vankar vs State Of Gujarat on 6 December, 2019
Author: Sonia Gokani
Bench: Sonia Gokani
R/SCR.A/9505/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 9505 of 2019
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MULJIBHAI KHEMABHAI VANKAR
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
MR. HARDIK SONI, APP (2) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2,3
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 06/12/2019
ORAL ORDER
1.This is an application for grant of parole leave, for his own treatment as he is suffering from Paralysis.
2.This Court has heard learned APP. The applicant is in jail for a period of 2 years, 10 months and 27 days. He had not released after January, 2019.
3.Considering the total period he has undergone, his conduct in jail, as also the cause for which the request is made, the Court is inclined to consider his request.
4.Accordingly, this application is partly allowed and the applicant is ordered to be released on Page 1 of 3 Downloaded on : Thu Feb 13 01:23:08 IST 2020 R/SCR.A/9505/2019 ORDER parole leave for the period of 5 (FIVE) WEEKS from the date of actual release and on his furnishing a bond of Rs.15,000/( Rupees Fifteen Thousand Only) with one surety of the like amount to the satisfaction of the jail authority concerned and subject to the conditions that the applicant;
(a) shall not in any manner directly or indirectly make any inducement, threat or promise to any witness nor would act in contravention of prevalent law;
(b) shall at the time of execution of bond, furnish the address to the Jail Superintendent and shall not change the residence without intimation;
(c) will not leave the State of Gujarat and, if is holding a Passport, shall surrender the same before the trial Court;
5.On completion of the parole leave, the applicant convict shall surrender before the jail authorities in time. Any default on the part of the applicant convict shall meet with a consequential order.
6.Applicant's return to the jail shall be intimated by the jail authority concerned to Page 2 of 3 Downloaded on : Thu Feb 13 01:23:08 IST 2020 R/SCR.A/9505/2019 ORDER this Court by way of a communication. Any such communication received shall form part of this Courts record.
7.Office to send a copy of this order to the Superintendent of the concerned jail, FORTHWITH.
8.Rule is made absolute to the above extent.
(MS SONIA GOKANI, J) pradhyuman Page 3 of 3 Downloaded on : Thu Feb 13 01:23:08 IST 2020