Gujarat High Court
Kalubhai Ranchodbhai Parmar (Bharwad) vs State Of Gujarat on 24 January, 2018
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/CR.MA/1285/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 1285 of 2018
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KALUBHAI RANCHODBHAI PARMAR (BHARWAD)....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MS SUBHADRA G PATEL, ADVOCATE for the Applicant(s) No. 1
MR JK SHAH APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 24/01/2018
ORAL ORDER
Rule. Learned APP waives service.
Parole leave is sought by the prisoner to manage and attend the marriage ceremony of his three daughters and one son which is scheduled on 4 to 6th February, 2017.
Learned Counsel for the petitioner submitted that the petitioner has been time and again admitted to leave and has surrendered in time without any untoward incident. The fact that the petitioner has been admitted to leave on various occasions is fortified by the jail record. He was lastly released for two days between 13/09/2017 and 16/09/2017 and surrendered back in time. It is also submitted by the learned Counsel for the petitioner that the case lodged against the petitioner is sensational case where two murders in series are alleged to have been committed; but so far as the petitioner is concerned, he is not involved in the 2 nd murder which was allegedly committed by other accused since the complainant of the first case did not accede to the proposal of settlement allegedly made by other accused persons qua 1st case. There is no dispute that the petitioner is involved only in the 1st case and he has not played any role in the 2nd murder. Thus, to enable the petitioner to manage and attend the marriage of his Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Jan 24 23:53:35 IST 2018 R/CR.MA/1285/2018 ORDER daughters and son, temporary leave is required to be granted. The applicant is ordered to be enlarged on temporary bail for a period of three days from the date of his actual release on his furnishing a bail bond of Rs.5,000/- (Rupees Five Thousand Only) to the satisfaction of the jail authority on usual terms and conditions. The applicant shall surrender to the jail authority on expiry of the parole leave. Rule is made absolute. Direct Service is permitted.
(G.R.UDHWANI, J.) sompura Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Jan 24 23:53:35 IST 2018