Gujarat High Court
Ramanbhai vs State on 24 June, 2008
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/1163/2008 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1163 of
2008
=========================================================
RAMANBHAI
AMARSING JADAV - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for Applicant(s)
: 1,
MR AJ DESAI ASST. PUBLIC PROSECUTOR for
Respondents.
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CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 24/06/2008
ORAL
ORDER
RULE. Mr. Desai, learned APP waives the service of rule on behalf of respondents.
1. By way of this petition through jail, the petitioner has prayed to release him on parole leave for a period of twenty days.
2. Heard.
I have perused the relevant record. The petitioner has preferred the present petition so as to enable him to make arrangement for the amount of fine imposed by the trial Court. The petitioner is sentenced to undergo imprisonment for seven years for the offence punishable under Section 376 of the I.P.C. and to pay fine of Rs.2500/- and in case of default to undergo further imprisonment for a period of nine months. So far the petitioner has enjoyed interim bail two times and furlough leave on two times and on all the occasions the petitioner surrendered in time, without any untoward incident. The petitioner has been in jail for about five years and his jail conduct is good. Hence, the present petition deserves to be partly allowed.
3. In the result, the petition is partly allowed. The petitioner will be released on Parole leave on his personal bond in the sum of Rs.2,000/- for a period of FIFTEEN DAYS only, from the date of his release. It is made clear that on completion of the aforesaid period, the petitioner will surrender before the Jail Authority immediately. Rule is made absolute to the aforesaid extent.
(M.D. Shah,J.) Umesh/ Top