Gujarat High Court
Rajeshkumar @ Prem Havaldar Sarju ... vs State Of Gujarat & 2 on 18 January, 2018
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/SCR.A/5697/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 5697 of 2017
[On note for speaking to minutes of order dated 01/08/2017 in
R/SCR.A/5697/2017 ]
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RAJESHKUMAR @ PREM HAVALDAR SARJU SHARMA THROUGH
MALABEN HAVALDAR SHARMA....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR V B MALIK, ADVOCATE for the Applicant(s) No. 1
MR L R PUJARI, ADDL. PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 18/01/2018
ORAL ORDER PASSED BELOW NOTE FOR SPEAKING TO MINUTES
Learned APP Mr. L.R. Pujari states that he had represented the respondent-State in this matter; but due to inadvertence appearance of learned Public Prosecutor has been recorded. The correction is therefore sought.
The name of learned APP Mr. L.R. Pujari shall be reflected in the order. Fresh writ be accordingly issued, if necessary.
Note for speaking to Minutes is accordingly disposed of.
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 5697 of 2017 ========================================================== RAJESHKUMAR @ PREM HAVALDAR SARJU SHARMA THROUGH MALABEN HAVALDAR SHARMA....Applicant(s) Versus STATE OF GUJARAT & 2....Respondent(s) ========================================================== Appearance:
MR V B MALIK, ADVOCATE for the Applicant(s) No. 1 PUBLIC PROSECUTOR for the Respondent(s) No. 1 ========================================================== CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI Date : 01/08/2017 ORAL ORDER
1. Rule. Learned APP waives service.
2. This application has been filed seeking parole leave for 30 days on the ground of preferring an appeal before the High Court.
3. Heard learned advocate for the applicant and learned APP for the respondent State. Having perused the case papers and the cause stated in the application, this court finds substance in the application to grant parole leave. The applicant is, therefore, ordered to be enlarged on parole leave for a period of 15 days from the date of his actual release on usual terms and conditions, including furnishing a bail bond of Rs.5,000/- to the satisfaction of the jail authority. The applicant shall surrender to the jail authority on expiry of the parole leave. Rule is made absolute to the aforesaid extent. Direct service is permitted.
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