Gujarat High Court
Jayendrasinh vs Public on 15 June, 2011
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
Print
SCR.A/1349/2011 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1349 of 2011
=================================================
JAYENDRASINH
NARUBHA JHALA - Applicant(s)
Versus
PUBLIC
PROCECUTOR & 2 - Respondent(s)
=================================================
Appearance :
THROUGH
JAIL for Applicant(s) : 1,
MR LB DABI APP for Respondent(s) :
1,
None for Respondent(s) : 2 -
3.
=================================================
CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 15/06/2011
ORAL ORDER
Rule.
Mr. Dabhi, learned APP, waives service of rule on behalf of the respondent.
1. The applicant, through Jail, has taken out this application for parole leave for the purpose of cultivation in his field and for making necessary financial arrangement for his family.
2. Mr. Dabhi, learned APP, has opposed the application and has submitted that the other members of the family of the applicant can do such work and therefore, presence of the applicant is not required and hence, the applicant may not be granted parole leave.
3. Having regard to the facts of the case and considering the submissions made by Mr. Dabhi, learned APP, the applicant is ordered to be enlarged on parole leave for 20 days (i.e. the period of 20 days is to be counted from the date of release of the applicant) on his furnishing a personal bond for an amount of Rs.5,000/- (Rupees Five Thousand Only) to the satisfaction of the Jail authorities and on usual conditions. On completion of the aforesaid period, the applicant shall surrender himself to the concerned Jail Authorities.
4. The application stands disposed of. Rule is made absolute to the aforesaid extent. Direct service is permitted.
[ K.M.Thaker, J. ] kdc Top