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Gujarat High Court

Rajeshkumar Ramanlal Prajapati vs State Of Gujarat & 2 on 11 January, 2017

Author: A.J.Desai

Bench: A.J.Desai

                  R/SCR.A/108/2017                                                ORDER




                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 108 of 2017

         ==========================================================
                   RAJESHKUMAR RAMANLAL PRAJAPATI....Applicant(s)
                                     Versus
                       STATE OF GUJARAT & 2....Respondent(s)
         ==========================================================
         Appearance:
         THROUGH JAIL for the Applicant(s) No. 1
         MR HK PATEL, APP for the Respondent(s) No. 1
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE A.J.DESAI

                                        Date : 11/01/2017


                                         ORAL ORDER

1. Rule. Learned APP waives service of notice of Rule on behalf of  respondent ­ State.

2. By way of present petition, the petitioner has prayed to release  him on parole leave on the ground of marriage of his niece, which  scheduled on 03.02.2017.

3. I have gone through the jail record of the convict. It appears that  the   petitioner   has   been   convicted   for   the   offences   punishable  under   Sections   325,   147   and   149   of   the   IPC   and   has   been  sentenced for three years. It also appears that he was released on  bail during pendency of the trial.  He has also been imposed a fine  of Rs.800/­, and in default, he has to undergo sentence of eight  months simple imprisonment. He has undergone sentence about  nine   months.   When   he   was   released   on   parole   leave,   he   had  surrendered in time before the jail authority. His jail record is also  Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Jan 12 01:25:00 IST 2017 R/SCR.A/108/2017 ORDER found to be good. 

4. Considering the above all facts of the case, I am of the opinion  that the present petition requires consideration and is accordingly  allowed.   The   petitioner   shall   be   released   on   parole   leave   for   a  period   of   ten   days   from   31.01.2017  on   usual   terms   and  conditions which may be imposed by Jail Authority. Rule is made  absolute to the aforesaid extent

5. Registry is hereby directed to forward to the copy of the order to  the concerned jail authority. 

(A.J.DESAI, J.)  *Kazi...

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