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[Cites 4, Cited by 0]

Gujarat High Court

Pravin vs State on 21 June, 2011

Author: K.M.Thaker

Bench: K.M.Thaker

   Gujarat High Court Case Information System 

  
  
    

 
 
    	      
         
	    
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SCR.A/1350/2011	 2/ 2	ORDER 
 
 

	

 

IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
 

 


 

SPECIAL
CRIMINAL APPLICATION No. 1350 of 2011
 

 
 
=========================================================

 

PRAVIN
RANCHHODBHAI VASAVA - Applicant(s)
 

Versus
 

STATE
OF GUJARAT & 2 - Respondent(s)
 

=========================================================
 
Appearance
: 
THROUGH
JAIL for
Applicant(s) : 1, 
MR. DABHI, ADDL. PUBLIC PROSECUTOR for
Respondent(s) : 1, 
None for Respondent(s) : 2 -
3. 
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CORAM
			: 
			
		
		 
			 

HONOURABLE
			MR.JUSTICE K.M.THAKER
		
	

 

 
 


 

Date
: 21/06/2011 

 

 
 
ORAL
ORDER 

1. Rule.

Mr. Dabhi, learned APP, waives service of notice of rule on behalf of the respondent No.1.

2. The applicant, a convict for the offence punishable under Sections 376, 363, 366, 506(2) of the Indian Penal Code, has taken out present application seeking parole leave for the purpose of preferring appeal before the High Court. The applicant has submitted in his application that in his family, he is the only male member and there is nobody in his family, who is aware of court proceedings and is even able to engage lawyer on behalf of him.

3. Mr. Dabhi, learned APP, has opposed the application and has submitted that the presence of the applicant is not necessary and hence, the applicant may not be enlarged on parole leave.

4. 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 15 days (i.e. the period of "15 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.

5. The application stands disposed of. Rule is made absolute to the aforesaid extent. Direct service is permitted.

[K.M.Thaker, J.] Vahid     Top