Gujarat High Court
Bhanubhai vs State on 6 February, 2012
Author: M.D.Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/245/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 245 of 2012
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BHANUBHAI
PUNABHAI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance :
BY
COMPLAINT BOX for
Applicant(s) : 1,
Ms.Krina Calla, APP for Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
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CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 06/02/2012
ORAL
ORDER
This application is filed for extension of parole, but the applicant has surrendered before the jail authorities on 23.1.2012 on expiry of parole leave granted to him. Therefore, this application is treated as fresh application for grant of parole leave considering the facts and circumstances of the case.
RULE.
Learned APP Ms. Krina Calla waives service of notice of Rule for the respondent - State.
The applicant has preferred this application for grant of parole leave for preferring appeal before the Honourable Supreme Court. The competent authority has granted parole leave for a period of ten days but as the work could not be completed, he preferred this application.
Considering the fact that the applicant is in jail for more than eight years and whenever he was released in past, he surrendered in time, and his jail record is good and considering overall facts and circumstances, the applicant is granted parole leave for a period of twenty (20) days, from the date of his release, on furnishing a personal bond of Rs.2,000/- (Rupees Two Thousand Only), on the usual terms and conditions and to the satisfaction of the jail authority and on completion of the period of parole, the applicant shall surrender in time before the jail authority.
With the aforesaid observation and direction, this application is partly allowed. Rule made absolute to the aforesaid extent.
( M.D.Shah, J ) srilatha Top