Rameshbhai Ramlal Kahar Thro Mina ... vs State Of Gujarat on 25 October, 2019

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Gujarat High Court

Rameshbhai Ramlal Kahar Thro Mina ... vs State Of Gujarat on 25 October, 2019

Bench: Sonia Gokani

        R/SCR.A/9155/2019                                   ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/SPECIAL CRIMINAL APPLICATION NO. 9155 of 2019

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      RAMESHBHAI RAMLAL KAHAR THRO MINA RAMLAL KAHAR
                          Versus
                    STATE OF GUJARAT
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Appearance:
PIYUSHKUMAR K BASERI(7933) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR L.R. PUJARI, ADDL PUBLIC PROSECUTOR(2) for the Respondent(s)
No. 1
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 CORAM: HONOURABLE MS JUSTICE SONIA GOKANI

                            Date : 25/10/2019

                             ORAL ORDER

1. RULE. The learned APP waives service of notice of rule for and on behalf of the respondent-State.

2. This is an application for parole leave on the ground of helping the family, as the condition of the family is quite poor. This Court has called for the report of the police, which has not arrived. Applicant's sister is having post polio paralysis of left lower limb and she has deformity of disability to the tune of 40%. Father of the applicant has also passed away. He, therefore, desirous to look- after the family.

3. Having heard the learned advocate for the applicant and learned APP appearing for the State and having gone through the materials on record, this Court is of the opinion that the discretion shall be exercised in favour of the applicant-convict.

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           R/SCR.A/9155/2019                                          ORDER



4.     Taking       into      consideration     the   grounds   urged        in     this

application, the applicant is ordered to be released on parole leave for a period of 10 days (Ten days) from the date of his actual release, on the applicant executing a bond of Rs.15,000=00 to the satisfaction of the concerned authority with surety of like amount, on usual terms and conditions.

5. The applicant-convict shall surrender before the jail authority on or before the expiry of the temporary bail period, without fail.

6. The Registry to communicate this order to the concerned jail authority, which shall, in turn, communicate the same to the person concerned forthwith.

7. Rule is made absolute to the aforesaid extent. Direct service is permitted.

(SONIA GOKANI, J) DRASHTI K. SHUKLA Page 2 of 2 Downloaded on : Fri Oct 25 22:53:46 IST 2019

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