Gujarat High Court
Jayantibhai Raimaljibhai Vaghela vs State Of Gujarat & 2 on 9 June, 2015
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
R/CR.MA/10980/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF PAROLE LEAVE)
NO. 10980 of 2015
In SPECIAL CRIMINAL APPLICATION NO. 3213 of 2015
===========================================================
=====
JAYANTIBHAI RAIMALJIBHAI VAGHELA....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
================================================================
Appearance:
MR PRAVIN GONDALIYA, ADVOCATE for the Applicant(s) No. 1
MR. R.C.KODEKAR, APP, for the Respondent(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 09/06/2015
ORAL ORDER
Rule. Mr.R.C.Kodekar, learned Additional Public Prosecutor waive service of notice of rule on behalf of respondent-State.
2. The applicant-prisoner has filed this application for extension of parole leave granted vide order dated 25.05.2015 passed in Special Criminal Application (Parole Leave) No.3213 of 2015 on the ground of his ailment.
3. Heard Mr.Pravin Gondaliya, learned advocate for the applicant and Mr.R.C.Kodekar, learned Additional Public Prosecutor for the respondent-State of Gujarat.
4. Mr.Pravin Gondaliya, learned advocate for the applicant submitted that present applicant has to Page 1 of 2 R/CR.MA/10980/2015 ORDER surrender before the jail authority on 11.6.201. He further submitted that the present applicant has preferred this application on the ground of his medical treatment as the applicant was advised for Colonoscopy on 15.06.2015 and Bone scan on 25.06.2015.
5. Considering the overall facts and circumstances of the case and perusing the papers produced on record, I am inclined to extend the period of parole leave granted vide order dated 25.05.2015 for a period of FOUR WEEKS on the same terms and conditions. On expiry of period of parole leave, the applicant shall surrender before the jail authority.
Accordingly, this application is allowed.
Mr.Pravin Gondaliya, learned advocate for the applicant states that after four weeks, the applicant will not make any further application for extension.
Rule is made absolute. Direct service is permitted.
(Z.K.SAIYED, J.) siddharth Page 2 of 2