Gujarat High Court
Ashok Mohanbhai vs State Of Gujarat & 2 on 13 November, 2014
Author: A.J.Desai
Bench: A.J.Desai
R/SCR.A/4390/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 4390 of 2014
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ASHOK MOHANBHAI....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MR NJ SHAH ADDL. PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 13/11/2014
ORAL ORDER
[1] The present petition has been filed by the applicant - convict, through jail praying to release him on parole leave on the ground of preferring an appeal before this Court.
[2] Heard learned Additional Public Prosecutor appearing for the respondent- State and I have gone through the jail record of the convict. It appears from the jail record that the convict was convicted for the offence punishable under Sections 302, 149, 34, 120B, 115(2), 147, 148, 342 of the Indian Penal Code and sentenced to undergo life imprisonment. He has already undergone sentence of about 4 years.
[3] Considering the aforesaid facts and circumstances of the case and the sentence undergone by the convict, I am of the opinion that the application requires consideration. Hence, the present application is partly allowed. The applicant - convict is ordered to be released on parole leave for a period of four weeks from the date of his actual release on usual terms and conditions. The convict shall surrender to the Jail Authority on completion of the parole leave, without fail. During the period of parole leave, the convict shall not abuse the liberty granted to him and shall maintain law and order. Rule is made absolute accordingly.
Page 1 of 2 R/SCR.A/4390/2014 ORDER
(A.J.DESAI, J.)
vijay
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