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Gujarat High Court

Rohitbhai Jivanlal Patel vs State Of Gujarat on 5 June, 2020

Author: A. C. Rao

Bench: A.C. Rao

              R/SCR.A/2421/2020                              ORDER




                IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

               R/SPECIALCRIMINALAPPLICATIONNO. 2421of 2020

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

ROHITBHAIJIVANLALPATEL Versus STATEOF GUJARAT ========================================================== Appearance:

MS.AKSHITABASOLANKI(6782)for the Applicant(s)No. 1 for the Respondent(s)No. 2,3 MRHK PATELAPPfor the Respondent(s)No. 1 ========================================================== CORAM: HONOURABLE MR. JUSTICE A.C. RAO Date: 05/06/2020 ORALORDER [1] RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.
[2] The present application has been filed by the applicant - convict praying to release him on parole leave on the ground of making arrangement for the medical treatment of his son who is suffering from kidney disease.
[3] Heard Ms. Solanki, learned advocate for the applicant and learned Additional Public Prosecutor appearing for the respondent- State through video conference and I have gone through the jail record of the convict.
[4] Considering the aforesaid facts and circumstances of the case and the sentence undergone by the convict, I am of the opinion that the application requires consideration. Hence, the present application is partly allowed. The applicant - convict is ordered to be released on parole leave for a period of 10 days from the date of his actual release on usual terms and conditions imposed by jail Page 1 of 2 Downloaded on : Fri Jun 05 22:18:25 IST 2020 R/SCR.A/2421/2020 ORDER authority. The convict shall surrender to the Jail Authority on completion of the parole leave, without fail. During the period of parole leave, the convict shall not abuse the liberty granted to him and shall maintain law and order. Rule is made absolute accordingly.
The registry shall communicate this order to the concerned jail authority forthwith.
(A. C. RAO,J) KAUSHIKD. CHAUHAN Page 2 of 2 Downloaded on : Fri Jun 05 22:18:25 IST 2020