Gujarat High Court
Bhimsing Kuvarsing Maheda vs State Of Gujarat on 22 December, 2020
Author: A.G.Uraizee
Bench: A.G.Uraizee
R/SCR.A/8623/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 8623 of 2020
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BHIMSING KUVARSING MAHEDA
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR HARDIK SONI APP (2) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
Date : 22/12/2020
ORAL ORDER
1. Rule. Mr. Soni, learned APP waives service of notice of rule on behalf of the respondents.
2. The convict has, through jail, preferred the present application for parole leave for 30 days to enable him to prefer appeal in this High Court to challenge his conviction.
3. It appears from the jail remarks that the convict is in jail since 3 years, 4 months and 14 days and he is convicted for offence under sections 366, 363, 323, 149, 148, 147, 143 IPC and section 4 of POCSO Act on 3.1.2020. In view thereof, I am of the opinion that the present application deserves consideration.
4. For the foregoing reasons, the present application is partly allowed. The applicant is ordered to be released on parole leave for seven days from the date of his actual release on usual terms and conditions. The applicant shall surrender to the jail authority on completion of parole Page 1 of 2 Downloaded on : Tue Dec 22 23:37:05 IST 2020 R/SCR.A/8623/2020 ORDER leave, without fail. Rule is made absolute to the aforesaid extent only.
5. Registry is directed to send a copy of this order via e-mail/fax to the concerned jail authority.
(A.G.URAIZEE, J) NAIR SMITA V./zgs Page 2 of 2 Downloaded on : Tue Dec 22 23:37:05 IST 2020