Gujarat High Court
Kalabhai vs State on 24 May, 2012
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
Print
SCR.A/1569/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1569 of 2012
=========================================
KALABHAI
MANGABHAI VAGHELA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================
Appearance
:
THROUGH JAIL for Applicant(s) :
1,
MR KP RAVAL ADDL. PUBLIC PROSECUTOR for
Respondents
=========================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 24/05/2012
ORAL
ORDER
1. Rule.
Learned APP, waives service of rule on behalf of respondent-State.
2. The petitioner, a life convict, has filed this petition for grant of parole on the ground that the petitioner needs specialized medical treatment for the ailment of paralysis and so far the petitioner has remained in jail for about 14 years and on 25 different occasions when the petitioner was either granted temporary bail, furlough, parole etc., the petitioner has reported to jail authority in time and the jail record of the petitioner reveals reasonably good.
3. In the above, circumstances, considering overall facts and circumstances, the petitioner is granted parole leave for a period of two weeks, from the date of his release, on furnishing a personal bond of Rs.2,000/- (Rupees Two Thousand Only), on the usual terms and conditions and to the satisfaction of the jail authority on condition of marking presence once before the nearest police station and on completion of the period of parole, the petitioner shall surrender in time before the jail authority.
4. With the aforesaid observation and direction, this petition is allowed. Rule made absolute to the aforesaid extent.
[ANANT S. DAVE, J.] //smita// Top