Gujarat High Court
Laljibhai vs State on 16 May, 2012
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
Gujarat High Court Case Information System
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SCR.A/1516/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1516 of 2012
=========================================
LALJIBHAI
HARJIBHAI SAVAJ THROMANULABEN LALJIBHAI SAVAJ - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================
Appearance
:
PARTY-IN-PERSON
for Applicant(s) : 1,
MR
HK PATEL, ADDL. PUBLIC PROSECUTOR for Respondent(s) : 1,
None for
Respondent(s) : 2 - 3.
=========================================
CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
Date
: 16/05/2012
ORAL
ORDER
1. Present application is filed by the wife of the convict (Laljibhai Harjibhai Savaj) - Manjulaben seeking parole leave for a a period of 30 days so as to undertake construction of the house. The applicant wife of the convict is present in the Court and states that there is partition in the agricultural land amongst the brothers and now there is land which has come to the share of the convict, wherein residential house is required to be constructed.
2. Rule.
Learned Additional Public Prosecutor Mr.H.K.Patel waives service of process of Rule.
3. Learned Additional Public Prosecutor made available for perusal the Jail Remarks. The convict is undergoing life imprisonment for the offences punishable under sections 302, 120B and 201 of the IPC in Sessions Case No.5 of 2004. The convict has by now undergone 8 years and 19 days. Lastly, he was released on furlough on 26.10.2011 and thereafter, he was released on parole from 10.11.2011 to 20.11.2011, so as to be helpful to the family.
4. Taking into consideration the contents of the application, the application is allowed. The convict is ordered to be released on parole for a period of 30 days from the date of his release, on his executing a personal bond of Rs.5,000/- (Rupees Five Thousand only) to the satisfaction of the jail authorities.
5. The convict shall surrender to the jail authorities on expiry of the parole period.
6. Rule is made absolute to the aforesaid extent.
7. Registry is directed to communicate this order to the Jail Authorities.
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