Gujarat High Court
Bimal Amthagiri Goswami vs State Of Gujarat & 2 on 2 September, 2015
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/5133/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 5133 of 2015
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BIMAL AMTHAGIRI GOSWAMI....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MR. LB DABHI, ADDL. PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 02/09/2015
ORAL ORDER
1. Rule. Learned APP Mr. Dabhi waives service of notice of rule for the respondent State.
2. By way of this petition, the convict seeks 60 days' parole leave so as to enable him to take treatment of his wife for cataract problem.
3. Considering the facts and circumstances of the case, the petition is partly allowed. The petitioner - convict is ordered to be released on parole leave for a period of 10 days from the date of his actual release on his furnishing personal bond of the amount of Rs.10,000/- and on usual terms and conditions so as to approach this Court. The convict shall mark his presence before the nearest Police Station on every alternate day till he surrenders. The petitioner - convict shall surrender before the jail authority immediately after expiry of the aforesaid period of parole leave. Rule is made absolute to the aforesaid extent. Direct service is permitted.
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