Gujarat High Court
Jitendra vs State on 9 January, 2012
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/3461/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 3461 of 2011
=========================================================
JITENDRA
@ JITU CHHANABHAI MAKWANA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR JK SHAH, APP for Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
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CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 09/01/2012
ORAL
ORDER
1. This application has been sent through jail for releasing the applicant on parole for approaching the Hon'ble Apex Court as his appeal was dismissed by this Court on 8-9-2011. His parole request was rejected by the jail authority on the ground that other family members are there in the family.
2. It appears that the applicant is in jail since last more than seven years. He has been convicted for life for the offence under Sec.302, 452 and 506(1) of IPC and as per the jail report, whenever he was released, he surrendered in time except on one occasion. Considering the above facts, in the opinion of this Court, parole is required to be granted.
3. In view of the facts and circumstances of the case, this application is partly allowed. Jail authority is directed to release the applicant on parole on usual terms and conditions for a period of twenty days from the date of his release. Applicant shall surrender before the Jail Authority immediately after the aforesaid period is over.
[M.D.SHAH,J.] radhan Top