Manojbhai Jethabhai Parmar vs State Of Gujarat on 22 May, 2018

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Gujarat High Court

Manojbhai Jethabhai Parmar vs State Of Gujarat on 22 May, 2018

Bench: B.N. Karia

       R/SCR.A/4331/2018                            ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/SPECIAL CRIMINAL APPLICATION NO. 4331 of 2018

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                     MANOJBHAI JETHABHAI PARMAR
                                Versus
                         STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3
MR J.K. SHAH, APP for the RESPONDENT(s) No. 1
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 CORAM: HONOURABLE MR.JUSTICE B.N. KARIA

                           Date : 22/05/2018
ORAL ORDER

1. Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondents.

2. By way of this application, the applicant convict has prayed to release him on parole leave on the ground of his medical treatment.

3. Learned Additional Public Prosecutor has opposed this petition.

4. I have learned Additional Public Prosecutor for the respondents and perused the averments made in the petition. I have gone through the jail record of the convict. It appears from the jail record that the convict has been sentenced mainly for the offence punishable under Section 376 of the Indian Penal Code and sentenced for life. It appears that the convict has undergone sentence of about 4 years and 6 months.

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R/SCR.A/4331/2018 ORDER Jail Record suggests that whenever the convict was released on temporary bail/furlough leave/ parole leave, he had surrendered in time and his jail conduct is found to be good.

5. In the peculiar facts and circumstances of the case, the petition deserves consideration. The applicant convict shall be released on parole leave for a period of seven days, from the date of his actual release, on usual terms and conditions. The applicant convict to surrender before Jail Authority on completion of parole leave, without fail. Rule is made absolute to the aforesaid extent.

Registry is directed to send writ of this order to the concerned Jail authority forthwith.

(B.N. KARIA, J) TUVAR Page 2 of 2

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