Gujarat High Court
Rameshbhai Amthabhai Patni vs State Of Gujarat & 2 on 22 January, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/1474/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 1474 of 2015
(FOR EXTENSION OF PAROLE LEAVE)
In
SPECIAL CRIMINAL APPLICATION NO. 5483 of 2014
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RAMESHBHAI AMTHABHAI PATNI....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
PARTYINPERSON, ADVOCATE for the Applicant(s) No. 1
MR. K. P. RAVAL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 22/01/2015
ORAL ORDER
1. Rule learned APP Mr. K. P. Raval waives service of notice of Rule for the RespondentState.
2. This is an application for extension of parole leave earlier granted by the coordinate Bench of this Court vide order dated 16.12.2014 in Criminal Misc. Application No. 5483 of 2014. The extension of the parole leave is prayed for on the ground that the applicant accused has been operated for cataract in the right eyes and needs to take rest.
3. Taking into consideration the ground urged in this application, the extension of parole leave earlier granted by the coordinate Bench of this Court vide order dated 16.12.2014 is extended by a further period of two weeks from today on usual terms and conditions.
Page 1 of 2R/CR.MA/1474/2015 ORDER
4. The applicantaccused shall surrender himself to the jail authorities on or before the expiry of the above parole leave period. Rule is made absolute. Direct service is permitted today.
5. The Registry shall inform about the order of extension of parole leave to the concerned jail authorities.
(J.B.PARDIWALA, J.) Tuvar Page 2 of 2