Gujarat High Court
Vipulkumar Dashrathbhai Chamar vs State Of Gujarat on 18 July, 2019
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/SCR.A/7419/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 7419 of 2019
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VIPULKUMAR DASHRATHBHAI CHAMAR
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR LR POOJARI APP(2) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 18/07/2019
ORAL ORDER
1. RULE. Learned APP waives service.
2. The prisoner has sought parole leave for appealing against the judgment and order of conviction rendered in Sessions Case No.11 of 2017 in respect of the offences punishable under Sections 302, 120, 342, 365, 143, 147, 148 and 149 of the Indian Penal Code by the learned Additional Sessions Court, Gandhidham, Kutchh. Earlier, for the same purpose, he was admitted to parole leave between 15/12/2018 and 24/12/2018. In his application, he has stated that during the said period, he could not make the financial arrangement and has assured that now, if released, the appeal will be filed.
3. No serious circumstance adverse to the petitioner are pointed out by the learned APP.
4. In above view of the matter, this court finds substance in the application to grant parole leave. The applicant is, therefore, ordered to be enlarged on parole leave for a period of ten days from the date of his actual release on usual terms and conditions, including furnishing a bail bond of Page 1 of 2 Downloaded on : Fri Jul 19 02:50:25 IST 2019 R/SCR.A/7419/2019 ORDER Rs.5,000/ (Rupees Five Thousand) to the satisfaction of the jail authority. The applicant shall surrender to the jail authority on expiry of the parole leave. Rule is made absolute to the aforesaid extent.
(G.R.UDHWANI, J) sompura Page 2 of 2 Downloaded on : Fri Jul 19 02:50:25 IST 2019