Gujarat High Court
Vikramsingh vs State on 28 March, 2011
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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SCR.A/665/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 665 of 2011
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VIKRAMSINGH
KANJIBHAI THAKORE - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
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Appearance :
THROUGH
JAIL for Applicant(s) : 1,
MR AJ DESAI APP for Respondent(s) :
1,
None for Respondent(s) : 2 -
3.
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CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 21/03/2011
ORAL
ORDER
Heard learned APP for the respondent - State of Gujarat and perused the petition sent through jail.
This application is preferred by the petitioner with a prayer to grant Parole leave for a period of 60 days to get his house repaired. His application was rejected by the authority on the ground that no opinion was received from the District Superintendent of Police, Banaskantha at Palanpur.
The jail record submitted by the Superintendent, District Jail, Mehsana annexed with the application reveals that the petitioner was convicted for the offences punishable under section 307 r/w. Section 114 of the IPC and overall jail conduct of the petitioner is reasonably good. Even during the pendency of appeal, the petitioner was on bail from 20.10.2003 to 04.08.2008 and only once he surrendered late by few hours before the jail authority.
Considering the requirement and what is stated in the application and the communication received from his relatives of the village and certificate issued by the Talati-cum-Mantri, Sirohi, Gram Pnachayat, Taluka Kankrej, District Banaskantha about need for repairing the house, I am inclined to grant parole for a period of 15 days from the date of his release by imposing suitable conditions to the satisfaction of the jail authority, including furnishing a security of Rs.2,000/- and surety of like amount. Upon completion of the parole leave, the petitioner shall surrender before the Jail Authority.
Accordingly, this petition is allowed.
[Anant S. Dave, J.] *pvv Top