Gujarat High Court
Manubhai vs State on 24 February, 2010
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/335/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 335 of 2010
=========================================================
MANUBHAI
RAMBHAI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance :
THROUGH
JAIL for
Applicant(s) : 1,
Mr LR Pujari, Addl.PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 24/02/2010
ORAL
ORDER
The convict-prisoner has been convicted for offence under section 376 of IPC and 10 years' imprisonment was awarded by the Sessions Court. The said judgment and order was challenged by way of filing Criminal Appeal No. 1678 of 2006 by order dated 27.7.2009. The application filed by the convict-prisoner for parole leave is rejected by the IG (Prisons), Ahmedabad by his order dated 28.1.2010. Hence the present application is filed by the convict-prisoner for releasing him on parole leave so as to enable him to challenge the order passed by this court before the Hon'ble Supreme Court..
2. The jail conduct of the convict-prisoner is good. In past whenever he was released, he surrendered in time. In view of the above, this application is partly allowed. The convict-prisoner is ordered to be released on parole for a period of 20 days on his executing personal bond in the sum of Rs.500/- with the like amount of surety before the jail authority on usual terms and conditions. He shall surrender before the jail authority on completion of 20 days.
[M.D. SHAH, J.] msp Top