Gujarat High Court
Sugam @ Monty Harishankar Jaiswal ... vs State Of Gujarat & 2 on 4 August, 2017
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/SCR.A/5761/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 5761 of 2017
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SUGAM @ MONTY HARISHANKAR JAISWAL THROUGH HARISHANKAR
GAYAPRASAD JAISWAL....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MS GAYATRIBA B JADEJA, ADVOCATE for the Applicant(s) No. 1
MR. L.R.POOJARI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 04/08/2017
ORAL ORDER
1. RULE. Learned APP waives service of Rule on behalf of the respondentState.
2. This application has been filed seeking parole leave by the convict on the ground of "Shrimant" Ceremony of his sister fixed on 07.08.2017.
3. Considering the facts and circumstances of the case, this application is partly allowed. The applicant is ordered to be enlarged on parole leave for a period of One week 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. The applicant shall surrender to the jail authority on expiry of the parole leave. Rule is made absolute.
Direct service is permitted.
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