Gujarat High Court
Anwar Mohammad Maida @ Lal Shaikh vs State Of Gujarat & 2 on 16 January, 2018
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/SCR.A/385/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 385 of 2018
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ANWAR MOHAMMAD MAIDA @ LAL SHAIKH....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MR.J.K.SHAH, APP,for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 16/01/2018
ORAL ORDER
RULE. Learned APP waives service.
2. This is a petition for parole leave by the convict on the ground of marriage of niece.
3. Considering the facts and circumstances of the case, this petition is partly allowed. The petitioner is ordered to be enlarged on parole leave for a period of 15 days from the date of his actual release on his furnishing a bail bond of Rs. 5,000/- (Rupees Five Thousand Only) to the jail authority on usual terms and conditions. In the meanwhile, order passed under Section 268 of the Code of Criminal Procedure shall suspended.
4. The applicant shall surrender to the jail authority on expiry of the parole leave. Rule is made absolute. Direct service is permitted.
(G.R.UDHWANI, J.) siddharth Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Jan 16 23:45:57 IST 2018