Gujarat High Court
Amitbhai Bhupatbhai Desai vs State Of Gujarat & 2 on 1 February, 2018
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/SCR.A/621/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO.
621 of 2018
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AMITBHAI BHUPATBHAI DESAI....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, APP for the Respondent(s) No. 1
RULE NOT RECD BACK for the Respondent(s) No. 2 - 3
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 01/02/2018
ORAL ORDER
1. The prisoner, who has been sentenced for 29 months under Section 125(3) of the Code of Criminal Procedure and is behind the bars for 7 months 16 days, has sought parole leave for arrangement of the maintenance amount and settlement with his wife. In his statement recorded during the pendency of this application, he has stated that he would arrange the funds from his friends and relatives and that also make an attempt to settle the matter with his wife.
2. Considering the facts and circumstances of the case, this petition is partly allowed. The petitioner is ordered to be enlarged on parole leave for a period of 10 (Ten) 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 as also on the condition that he would place on record of this Court the receipt evidencing the payment of maintenance to his wife during his stay on parole Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Feb 01 23:58:48 IST 2018 R/SCR.A/621/2018 ORDER leave. The applicant shall surrender to the jail authority on expiry of the parole leave. Rule is made absolute.
(G.R.UDHWANI, J.) Dolly Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Feb 01 23:58:48 IST 2018