Gujarat High Court
Firoz vs State on 10 May, 2011
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
Print
SCR.A/1100/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1100 of 2011
=========================================================
FIROZ
@ JADIYO IBRAHIMKHAN PATHAN - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR LB DABHI ADDL.PUBLIC PROSECUTOR for
Respondent(s) : 1,
RULE NOT RECD BACK for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 10/05/2011
ORAL
ORDER
1. Present application has been filed by the convict through jail for grant of parole leave for a period of 30 days on the ground that he wants to file preferring an appeal against the judgment and order dated 21st August, 2010 whereby he has been convicted for offence under the provisions of N.D.P.S.Act and sentenced for 10 years.
2. The learned APP Mr.Dabhi has confirmed the factual aspect about conviction and the purpose for request.
3. I have gone through the application and the jail record of the applicant which shows that conduct of the applicant is good and he reported/surrendered in time while he was granted parole leave on the demise of his brother. Having regard to the fact that the applicant wants to exercise his statutory right of filing appeal and considering the aforesaid aspects, present application deserves to be granted
4. In view of the above, application is partly allowed. The applicant is ordered to be released for a period of 15 days from the date of actual release on usual terms and conditions and on depositing Rs.5,000/- (Rupees Five Thousand Only) before the Jail Authority. The applicant shall mark his presence before Kalupur Police Station on every Thursday during the period of his release on parole leave. The applicant shall not leave revenue limits of Ahmedabad District. The applicant shall report before the jail authority immediately on expiry of period of his release on parole leave. The said conditions are in addition to the usual terms and conditions.
5. Rule is made absolute to the aforesaid extent. Direct Service is permitted.
(K.M.THAKER, J.) Amit Top