Gujarat High Court
Chandrakant @ Vijaybhai Kantibhai ... vs State Of Gujarat & 2 on 18 January, 2018
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/SCR.A/5575/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 5575 of 2017
[On note for speaking to minutes of order dated 26/07/2017 in
R/SCR.A/5575/2017 ]
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CHANDRAKANT @ VIJAYBHAI KANTIBHAI THAKORE THROUGH
GAJARABEN KANTIBHAI THAKORE....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
DARSHIT R BRAHMBHATT, ADVOCATE for the Applicant(s) No. 1
MR L R PUJARI, ADDL. PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 18/01/2018
ORAL ORDER PASSED BELOW NOTE FOR SPEAKING TO MINUTES
Learned APP Mr. L.R. Pujari states that he had represented the respondent-State in this matter; but due to inadvertence appearance of learned Public Prosecutor has been recorded. The correction is therefore sought.
The name of learned APP Mr. L.R. Pujari shall be reflected in the order. Fresh writ be accordingly issued, if necessary.
Note for speaking to Minutes is accordingly disposed of.
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 5575 of 2017 ========================================================== CHANDRAKANT @ VIJAYBHAI KANTIBHAI THAKORE THROUGH GAJARABEN KANTIBHAI THAKORE....Applicant(s) Versus STATE OF GUJARAT & 2....Respondent(s) ========================================================== Appearance:
DARSHIT R BRAHMBHATT, ADVOCATE for the Applicant(s) No. 1 PUBLIC PROSECUTOR for the Respondent(s) No. 1 ========================================================== CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI Date : 26/07/2017 ORAL ORDER
1. RULE. Learned APP waives service.
2. This is a petition for parole leave by the convict on the ground of preferring an appeal before this Court against the order of conviction rendered by the trial Court.
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 10 days from the date of his actual release on his furnishing a bail bond of Rs. 5,000/ (Rupees Five Thousand Only) with two sureties before the jail authority on usual terms and conditions. The applicant shall surrender before the jail authority on expiry of the parole leave. Rule is made absolute to the aforesaid extent.
Direct service is permitted.
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