Gujarat High Court
Samat vs State on 23 February, 2012
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/510/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 510 of 2012
=========================================================
SAMAT
PUNJA CHUDASAMA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance :
THROUGH
JAIL for
Applicant(s) : 1,
MS KRINA CALLA, ADDITIONAL PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
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CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 23/02/2012
ORAL
ORDER
RULE.
Learned APP Ms. Krina Calla waives service of notice of Rule for the respondent - State.
The applicant has preferred this application for grant of parole for a period of 30 days on the ground of performing the after marriage rituals of his daughter.
Vide order dated 09.02.2012, the District Magistrate, Rajkot had ordered the release of the applicant convict prisoner on parole for three (3) days in order to enable him to attend the marriage of his daughter.
The applicant - convict prisoner has been in jail for more than 11 years and whenever he was released on furlough/parole, he had surrendered in time.
In view of the above, the applicant - convict prisoner is granted parole for a period of fifteen (15) days, from the date of his release, on furnishing a personal bond of Rs.5,000/- (Rupees Five Thousand Only), before the Court below, on the usual terms and conditions and on completion of the period of parole, the applicant shall surrender before the jail authority.
With the aforesaid observation and direction, this application is allowed. Rule made absolute to the aforesaid extent. Direct Service is permitted.
Sd/-
(M.D. Shah, J.) Caroline Top