Gujarat High Court
Jagdish vs State on 29 December, 2011
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/3372/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 3372 of 2011
=========================================================
JAGDISH
SAKALCHAND SHAH - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
Ms.Krina
Calla, APP
for Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 29/12/2011
ORAL
ORDER
1. This application has been sent through jail for releasing the applicant on parole.
2. It appears that the applicant is in jail since last more than eleven years. He has been convicted for life for the offence under Sec.302, 114 of IPC and Sec.135(1) of B.P.Act. and as per the jail report, whenever he was released since 2003, he surrendered in time. As per the order passed by the office of IG(Jail), Ahmedabad, sufficient treatment was being provided to him through Jail Dispensary. However, considering his illness, in the opinion of this Court, parole is required to be granted.
3. In view of the facts and circumstances of the case, this application is partly allowed. Jail authority is directed to release the applicant on parole in connection with his treatment on usual terms and conditions for a period of fifteen days from the date of his release. Applicant shall surrender before the Jail Authority immediately after the aforesaid period is over.
[M.D.SHAH,J.] radhan Top