Kamleshbhai Dadubhai Vasava vs State Of Gujarat & 2 on 23 January, 2018

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Gujarat High Court

Kamleshbhai Dadubhai Vasava vs State Of Gujarat & 2 on 23 January, 2018

Bench: G.R.Udhwani

                  R/SCR.A/9773/2017                                              ORDER




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO.
                                9773 of 2017

          [On note for speaking to minutes of order dated 19/12/2017
                            in R/SCR.A/9773/2017 ]

         =============================================
                  KAMLESHBHAI DADUBHAI VASAVA....Applicant(s)
                                   Versus
                     STATE OF GUJARAT & 2....Respondent(s)
         =============================================
         Appearance:
         THROUGH JAIL for the Applicant(s) No. 1
         MR JK SHAH, APP for the Respondent(s) No. 1
         =============================================

         CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI

                                      Date : 23/01/2018

                                       ORAL ORDER

1. In the order dated 19.12.2017 passed in Special Criminal Misc. Application No.9773 of 2017 before the words "the prisoner has sought parole leave" following words be read "Rule. Learned APP waives service".

2. The words "for treating his paralytic condition without producing any medical case papers in that regard" in the said order shall stand substituted with the words "for agricultural purpose".

3. For the words in the said order "this application fails and is, accordingly, rejected", shall stand substituted with the words "having considered the contents of the petition and the submissions made by the learned APP, as also the jail record of the petitioner, this petition is partly allowed. Parole leave to the petitioner is granted for 10 (Ten) days from the date of his actual release on Page 1 of 2 HC-NIC Page 1 of 3 Created On Tue Jan 23 23:53:21 IST 2018 1 of 3 R/SCR.A/9773/2017 ORDER his furnishing a bail bond of Rs. 5,000/- (Rupees Five Thousand Only) to the jail authority on usual terms and conditions. The applicant shall surrender to the jail authority on expiry of the parole leave. Rule is made absolute".

4. This note for speaking to minutes is disposed of. Fresh amended writ be accordingly issued.




                                                                  (G.R.UDHWANI, J.)


         Dolly




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                     R/SCR.A/9773/2017                                             ORDER

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 9773 of 2017 ========================================================== KAMLESHBHAI DADUBHAI VASAVA....Applicant(s) Versus STATE OF GUJARAT & 2....Respondent(s) ========================================================== Appearance:

THROUGH JAIL for the Applicant(s) No. 1

MS CM SHAH ADDL. PUBLIC PROSECUTOR for the Respondent(s) No. 1 ========================================================== CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI Date : 19/12/2017 ORAL ORDER The prisoner has sought parole leave for treating his paralytic condition without producing any medical case papers in that regard. The applicant may file a fresh application with better particulars. This application fails and is, accordingly, rejected.

(G.R.UDHWANI, J.) Pravin Page 1 of 1 HC-NIC Page 3 of 3 Created On Tue Jan 23 23:53:21 IST 2018

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