Suresh Navsa Ghatal vs State Of Gujarat on 29 October, 2021

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Gujarat High Court

Suresh Navsa Ghatal vs State Of Gujarat on 29 October, 2021

Bench: Rajendra M. Sareen

     R/SCR.A/10863/2021                                    ORDER DATED: 29/10/2021




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/SPECIAL CRIMINAL APPLICATION NO. 10863 of 2021

=========================================
             SURESH NAVSA GHATAL
                    Versus
               STATE OF GUJARAT
=========================================
Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR. MITESH AMIN, PUBLIC PROSECUTOR(2) for the Respondent(s) No. 1
=========================================

 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                             Date : 29/10/2021

                                  ORAL ORDER

1. Rule, returnable forthwith. Mr. Amin, learned Public Prosecutor waives service of notice of rule on behalf of the respondent - State.

2. The present application has been filed by the applicant through jail seeking parole leave on the ground of providing financial assistance to his family.

3. Heard Mr. Amin, learned Public Prosecutor for the respondent - State.

4. I have gone through the jail record of the convict. It appears from the jail record that the petitioner-convict has undergone 16 years and 10 months in the jail. The petitioner - convict was lastly released in the months of May - June, 2021 for the period of 21 days.

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R/SCR.A/10863/2021 ORDER DATED: 29/10/2021

5. Considering the aforesaid facts and circumstances of the case and considering the period undergone by the convict, this application requires consideration. Hence, the present application is partly allowed. The petitioner - convict is ordered to be released on parole leave for the period of 15 days from the date of his actual release on usual terms and conditions. The convict shall surrender to the Jail Authority on completion of the parole leave, without fail. During the period of parole leave, the convict shall not abuse the liberty granted to him and shall maintain law and order.

6. Rule is made absolute to the aforesaid extent. Registry to communicate this order to the concerned Court/authority by Fax or E-mail forthwith.

(RAJENDRA M. SAREEN, J.) AMAR RATHOD...

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