Gujarat High Court
Samru vs State on 23 November, 2010
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
Print
SCR.A/2284/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2284 of 2010
======================================
SAMRU
@ RAMSU NAGUBHAI MEDA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
======================================
Appearance :
THROUGH
JAIL for Applicant
Ms.
Krina Calla, APP, for respondent No.1,
None
for Respondent(s) : 2 - 3.
======================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 23/11/2010
ORAL
ORDER
Rule.
Learned APP waives service of Rule.
By this application, the applicant has requested to grant parole on the ground that he would like to engage a lawyer to prefer an appeal against the conviction before this Court.
The applicant is convicted for a period of ten years by judgment and order dated 17.7.2010 for the offence punishable under sections 399 and 402 of the Indian Penal Code.
Considering the above, this application is granted. The applicant is granted parole leave for a period of 15 days to engage a lawyer to prefer an appeal against the conviction before this Court, on executing a personal bond of Rs.2000/- to the satisfaction of the jail authority and he will surrender in time on completion of period of parole. Rule is made absolute.
(ANANT S. DAVE, J.) (swamy) Top