Gujarat High Court
Bharatbhai Gordhandas Valecha vs State Of Gujarat & 2 on 11 November, 2014
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/18221/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF PAROLE LEAVE)
NO. 18221 of 2014
In SPECIAL CRIMINAL APPLICATION NO. 4509 of 2014
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BHARATBHAI GORDHANDAS VALECHA.....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1
MR HK PATEL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 11/11/2014
ORAL ORDER
Rule. Learned APP Mr.H.K.Patel waives service of notice of rule for respondent-State.
This application is filed praying for extension of parole leave granted by this Court on 16.10.2014 in Special Criminal Application No.4509 of 2014, on the ground that his widow sister-in-law has to undergo operation of knee replacement. The necessary certificate has been produced showing the date of operation i.e. 16.11.2014.
Page 1 of 2 R/CR.MA/18221/2014 ORDER
Heard party-in-person and learned APP
Mr.Patel for the respondent.
Considering the jail remarks and ground stated in the application, this application is partly allowed. The parole leave granted by this Court on 16.10.2014 in Special Criminal Application No.4509 of 2014 is extended upto 30.11.2014 on the same terms and conditions. The applicant shall surrender before the jail authorities on 1.12.2014.
Rule is made absolute to the aforesaid extent. Direct service is permitted.
(A.J.DESAI, J.) Srilatha Page 2 of 2