Gujarat High Court
Mohammad Amin @ Amin Choteli Rahimmiya ... vs State Of Gujarat on 4 June, 2018
Author: A.Y. Kogje
Bench: A.Y. Kogje
R/SCR.A/4681/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 4681 of 2018
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MOHAMMAD AMIN @ AMIN CHOTELI RAHIMMIYA SHAIKH
Versus
STATE OF GUJARAT
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Appearance:
MR HEMANT B RAVAL(3491) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3
MR. HARDIK SONI, APP, (2) for the RESPONDENT(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 04/06/2018
ORAL ORDER
1. Rule, learned APP; Mr. Hardik Soni waives service of Rule on behalf of the Respondent-State.
2. This is a petition for parole leave by the convict- Mohammad Amin @ Amin Choteli Rahimmiya Shaikh by City Civil Court, Ahmedabad in Sessions (TADA) Case No. 176/1993.
3. Learned Advocate for the applicant submits that the applicant himself is suffering from spinal problem and he has been advised by treating Doctor to undergo surgery for which he is required to be admitted on 05-06-2018.
Page 1 of 2R/SCR.A/4681/2018 ORDER
4. Learned APP draws the attention of this Court to the medical case papers of V. S. Hospital, Ahmedabad.
5. Learned APP has produced the jail record of the applicant which indicates that the applicant has already undergone 20 years of life imprisonment. The jail conduct is also reported to be good.
6. In that view of the matter, the application is partly allowed. The applicant is ordered to be enlarged on parole leave for a period of Two weeks from the date of his actual release on usual terms and conditions, including furnishing a bail bond of Rs.5,000/- to the satisfaction of the jail authority. The applicant shall surrender before the jail authority on or before the expiry of the parole leave. Rule is made absolute.
7. Direct service is permitted.
(A.Y. KOGJE, J) PARESH J SOMPURA Page 2 of 2