Gujarat High Court
Nareshbhai vs State on 24 February, 2010
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/339/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 339 of 2010
=========================================================
NARESHBHAI
MANGALDAS PATEL - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance :
THROUGH
JAIL for
Applicant(s) : 1,
Mr L R Pujari, Addl.PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 24/02/2010
ORAL
ORDER
The convict-prisoner has been convicted for offence under section 302 of IPC. He has prayed for parole leave for cateract operation from private Doctor of his own choice. He has completed more than 9 years' sentence. His jail conduct is also good.
In view of the above, this application is allowed. The convict-prisoner is ordered to be released on parole leave for a period of 15 days on his furnishing a personal bond in the sum of Rs.500/- with the like amount of surety before the jail authority. He shall surrender to the jail authority immediately on completion of 15 days'.
[M.D. SHAH, J.] msp Top