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[Cites 2, Cited by 0]

Gujarat High Court

Din vs State on 18 May, 2012

Author: R Tripathi

Bench: Ravi R.Tripathi

  
 Gujarat High Court Case Information System 
    
  
    

 
 
    	      
         
	    
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SCR.A/1526/2012	 2/ 2	ORDER 
 
 

	

 

IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
 

 


 

SPECIAL
CRIMINAL APPLICATION No. 1526 of 2012
 

=========================================================


 

DIN
MAHAMMAD @ DINIYO JUMABHAI SINDHI THROUGH MOTHER & 1 -
Applicant(s)
 

Versus
 

STATE
OF GUJARAT & 2 - Respondent(s)
 

=========================================================
 
Appearance : 
MS
KD PARMAR for
Applicant(s) : 1 - 2. 
MR PATEL ADDL PUBLIC PROSECUTOR for
Respondent(s) : 1, 
None for Respondent(s) : 2 -
3. 
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CORAM
			: 
			
		
		 
			 

HONOURABLE
			MR.JUSTICE RAVI R.TRIPATHI
		
	

 

Date
: 18/05/2012 

 

ORAL
ORDER 

Present application is filed by the convicts (two in number) through his mother seeking parole leave for both the convicts on the occasion of marriage of convict No.2.

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 of both the convicts. The convicts are undergoing ten years imprisonment for the offences punishable under sections 395 and 397 of the IPC . The convict No.1 has undergone about 08 years and 09 months. Convict No.1 has enjoyed temporary bail and reported in time. He has enjoyed parole on three different occasions and except once, he reported in time. So far as convict No.2 is concerned, he has enjoyed temporary bail and reported in time. He has enjoyed parole on three different occasions and except once he reported in time.

4. Taking into consideration the contents of the application, the application is allowed. The convicts are ordered to be released on parole for a period of 20 days from the date of their release, on their executing a personal bond of Rs.5,000/-

(Rupees Five Thousand only) each to the satisfaction of the jail authorities.

5. Taking into consideration the absconding period of the convicts, convict No.1 is directed to mark his present to the nearest police station on alternate day. Whereas, convict No.2 shall mark his presence once in a week.

6. The convicts shall surrender to the jail authorities on expiry of the parole period.

7. Rule is made absolute to the aforesaid extent. Direct Service is permitted today.

(RAVI R TRIPATHI, J.) sompura     Top