Gujarat High Court
Jitubhai vs State on 11 August, 2010
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
Gujarat High Court Case Information System
Print
SCR.A/890/2009 3/ 3 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 890 of 2009
=====================================================
JITUBHAI
MANUBHAI MALI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=====================================================
Appearance :
THROUGH
JAIL for Applicant(s) : 1,
Mr.L.B.Dabhi,learned ADDL.PUBLIC
PROSECUTOR for Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=====================================================
CORAM
:
HON'BLE
SMT. JUSTICE ABHILASHA KUMARI
Date
: 13/05/2009
ORAL
ORDER
1. This application, through Jail, has been preferred by the petitioner-convict who is, at present lodged at Central Jail, Vadodara, in connection with offences punishable under Section 376 of the I.P.C., for grant of parole for a period of 30 days in order to enable him to file an appeal before the Supreme Court.
2. It is stated in the application that the appeal against conviction filed by the petitioner in the High Court has been dismissed on 7-3-2009 and it would be in the interest of justice if he is granted parole, in order to pursue his legal remedy.
3. I have perused the contents of the application and have heard the learned APP. In my opinion, the prayer made by the petitioner deserves to be allowed, partly. The appeal against the conviction preferred by the petitioner has been dismissed and it would be in the interest of justice if he is released for a period of 15 days, in order to enable him to pursue his legal remedy in the last Court of appeal.
4. Accordingly, the application is partly- allowed. The petitioner may be granted parole for a period of fifteen days from the date of his release, on the usual terms and conditions. In addition thereto, the petitioner will present himself at Karelibaugh Police Station, before his departure to Delhi. He will inform the police authorities regarding his exact travel arrangements and dates of stay in Delhi, and shall also report back at the same police station immediately on his return from Delhi. Needless to say, the petitioner shall surrender to the police authorities after the expiry of the period of parole without fail and shall not misuse the liberty granted to him. Rule is made absolute, accordingly.
(Smt.Abhilasha Kumari,J) arg Top