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Gujarat High Court

Sugam @ Monti Harishankar Jaiswal - ... vs State Of Gujarat & 2 on 11 July, 2016

Author: P.P.Bhatt

Bench: P.P.Bhatt

                 R/SCR.A/4799/2016                                               ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 4799 of 2016
         ==========================================================
            SUGAM @ MONTI HARISHANKAR JAISWAL - THRO' HARISHANKAR
                        GAYAPRASAD JAISWAL....Applicant(s)
                                     Versus
                      STATE OF GUJARAT & 2....Respondent(s)
         ==========================================================
         Appearance:
         MS GAYATRI B JADEJA, ADVOCATE for the Applicant(s) No. 1
         MR.J.K.SHAH, APP for the Respondent(s) No. 1
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE P.P.BHATT

                                      Date : 11/07/2016


                                       ORAL ORDER

[1] RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.

[2] The present application has been filed by the applicant- convict inter alia praying to release him on parole leave on the ground of mother's knee replacement surgery.

[3] Heard learned advocate for the applicant as well as learned Additional Public Prosecutor appearing for the respondent- State. Perused the application and other material placed on record including report received from the Superintendent of Jail which is placed on record by the learned APP.

[4] Having regard to the facts and circumstances stated in the application, and conduct of the applicant which is reflected in the report received from the Superintendent of Jail, as also period of Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Jul 12 02:45:17 IST 2016 R/SCR.A/4799/2016 ORDER sentence undergone by now, this Court is of the opinion that the present application deserves consideration.

[5] Hence, the present application is partly allowed. The applicant- convict is ordered to be released on parole leave for a period of two weeks from the date of his actual release on usual terms and conditions. The convict shall surrender to the Jail Authority on completion of the parole leave, without fail. During the period of parole leave, the convict shall not abuse the liberty granted to him and shall maintain law and order.

[6] Rule is made absolute accordingly. Direct service is permitted.

(P.P.BHATT, J.) dharmendra Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Jul 12 02:45:17 IST 2016