Gujarat High Court
Lalji vs State on 12 April, 2012
Author: M.D.Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/1108/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1108 of 2012
=========================================================
LALJI
KESARISINH PARMAR - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
Ms.C.M.Shah, APP for Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 12/04/2012
ORAL
ORDER
RULE.
Learned APP Ms.C.M.Shah 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 was convicted and sentenced for ten years for the offence punishable under Section 302 of Indian Penal Code and he is in jail since more than six 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 fifteen (15) 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