Gujarat High Court
Manohar vs State on 3 August, 2011
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
Print
SCR.A/1660/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1660 of 2011
=========================================================
MANOHAR
SHYAMRAO KUMBHAR - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MS ML SHAH APP for Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 03/08/2011
ORAL
ORDER
The petitioner - convict, who has undergone 11 years of imprisonment pursuant to the order of conviction and sentence dated 30.03.2000 for the offences punishable under section 302, 34, 392 & 397 of the Indian Penal Code, seeks parole on the ground to make financial arrangements to pay fine imposed by Sessions Court.
Jail record of the petitioner - convict appears to be reasonably good.
Heard learned APP for the respondent - State of Gujarat.
Under the circumstances, petitioner - convict is ordered to be released on parole for a period of two weeks on his executing a personal bond of Rs.2,000/- (Rupees Two Thousand) to the satisfaction of the jail authority. Upon completion of the said parole period, he shall surrender before the jail authorities. Application is disposed of.
Order shall be communicated to the prisoner in jail by the Registry.
[Anant S. Dave, J.] *pvv Top