Gujarat High Court
Valjibhai @ Valabhai Mansinh Mori vs State Of Gujarat & 2 on 25 January, 2018
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/SCR.A/552/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 552 of 2018
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VALJIBHAI @ VALABHAI MANSINH MORI....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MS CM SHAH ADDITIONAL PUBLIC PROSECUTOR for the Respondent(s)
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 25/01/2018
ORAL ORDER
Parole leave is sought by the prisoner for attending his medical condition. The prisoner was lastly admitted to furlough leave for a period of 28 days and has reported back in time. Having considered the cause shown, the case for admitting the petitioner to parole leave for 10 days is made out. Accordingly the applicant is ordered to be released on parole leave for a period of 10 days from the date of his actual release on his furnishing a bail bond of Rs. 5,000/ (Rupees Five Thousand Only) to the jail authority on usual terms and conditions. Meanwhile operation of the order under Section 268 of Code of Criminal Procedure shall remain in abeyance. The applicant shall surrender to the jail authority on expiry of the parole leave. Rule is made absolute to the Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Jan 25 23:50:05 IST 2018 R/SCR.A/552/2018 ORDER aforesaid extent.
(G.R.UDHWANI, J.) niru* Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Jan 25 23:50:05 IST 2018