Gujarat High Court
Khodubha vs State on 11 May, 2012
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
Print
SCR.A/1389/2012 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1389 of 2012
=========================================================
KHODUBHA
RANUBHA JADEJA-THRO' KAILASHBA K JADEJA - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=========================================================
Appearance :
MRSMCHUDASAMA
for Applicant(s) :
1,
PUBLIC PROSECUTOR for Respondent(s) : 1,
None for
Respondent(s) :
2,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 11/05/2012
ORAL
ORDER
The petitioner has filed this petition with a prayer to release him on parole for a period of 30 days so as to enable him to file appeal against the order dated 09.02.2012 of conviction and sentence passed by the leaned Additional Sessions Judge, Gondal in Sessions Case No.36/2004.
Jail record of the convict seems to be reasonably good.
Under the circumstances, petitioner is ordered to be released on parole for a period of two weeks on his executing a bond of Rs.2,000/-(Rupees Two Thousand) to the satisfaction of the jail authority. Upon completion of the said parole period, he shall surrender before the jail authorities. Application is disposed of.
Order shall be communicated to the prisoner in jail by the Registry.
[Anant S. Dave, J.] *pvv Top