Gujarat High Court
Dipikaben Jayantibhai Shrimali vs State Of Gujarat & 2 on 5 February, 2018
Author: S.G. Shah
Bench: S.G. Shah
R/SCR.A/953/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 953 of 2018
==========================================================
DIPIKABEN JAYANTIBHAI SHRIMALI....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
==========================================================
Appearance:
DHARMENDRA J CHAVDA, ADVOCATE for the Applicant(s) No. 1
MR BJ PRIYADARSHI, ADVOCATE for the Applicant(s) No. 1
MR.CHINTAN DAVE, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 05/02/2018
ORAL ORDER
RULE. Learned APP waives service of notice of rule on behalf of respondent State. Perused the record.
Since the applicant wants to file an appeal before this Court to challenge her conviction order dated 15.01.2018 under Sections 302 and 392 of the Indian Penal Code and more particularly when applicant was released on different occasions on bail pending trial by this Court by different orders, it would be appropriate to release the applicant on parole for a period of 7 (seven) days from the date of his actual release. Therefore, this application is partly allowed. Applicant is ordered to be released on parole leave for a period of 7 (seven) days from the date of his actual release on his furnishing a bail bond of Rs. 10,000/- (Rupees Five Thousand Only) to the jail authority on usual terms and conditions. The applicant shall surrender to the jail authority on expiry of the parole leave. Rule is made absolute. Direct service is permitted.
Page 1 of 2 HC-NIC Page 1 of 2 Created On Mon Feb 05 23:44:47 IST 2018 R/SCR.A/953/2018 ORDER (S.G. SHAH, J.) VARSHA Page 2 of 2 HC-NIC Page 2 of 2 Created On Mon Feb 05 23:44:47 IST 2018