Gujarat High Court
Dilubhai vs The on 15 June, 2011
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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SCR.A/1342/2011 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1342 of 2011
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DILUBHAI
HADABHAI VANK - Applicant(s)
Versus
THE
STATE OF GUJARAT - Respondent(s)
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Appearance :
THROUGH
JAIL for Applicant(s) : 1,
MR LB DABHI APP for Respondent(s) : 1,
none
for the Respondents : 2 &
3.
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CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 15/06/2011
ORAL ORDER
1. Rule.
Mr. Dabhi, learned APP, waives service of notice of rule on behalf of the respondent.
2. The applicant, through Jail, has taken out present application seeking parole leave on the ground of repairing of his house since the monsoon season is advancing.
3. Mr. Dabhi, learned APP, has opposed the application and has submitted that the other members of the family of the applicant can do such work and therefore, presence of the applicant is not required and hence, the applicant may not be granted parole leave.
4. Having regard to the facts of the case and considering the submissions made by Mr. Dabhi, learned APP, the applicant is ordered to be enlarged on parole leave for 15 days (i.e. the period of 15 days is to be counted from the date of release of the applicant) on his furnishing a personal bond for an amount of Rs.5,000/- (Rupees Five Thousand Only) to the satisfaction of the Jail authorities and on usual conditions. On completion of the aforesaid period, the applicant shall surrender himself to the concerned Jail Authorities.
5. The application stands disposed of. Rule is made absolute to the aforesaid extent. Direct service is permitted.
[ K.M.Thaker, J. ] kdc Top