Gujarat High Court
Kundanben vs State on 17 October, 2008
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/194320/2008 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1943 of
2008
=========================================================
KUNDANBEN
WIFE OF AMRUTLAL VANIYA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
MS
KD PARMAR for
Applicant(s) : 1,MS HANSA V PATEL for Applicant(s) : 1,
MR SP
HASURKAR ASST. PUBLIC PROSECUTOR for
Respondent.
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CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 17/10/2008
ORAL
ORDER
1. RULE.
Mr. Hasurkar, learned APP wavies the service of rule on behalf of respondents.
2. By way of this petition, the petitioner-convict has prayed to released her on parole leave for a period of four weeks so as to enable her to attend her ailing husband and pregnant daughter-in-law.
3. Heard.
I have perused the relevant record. The convict is sentenced to undergo five years imprisonment for the offence punishable under Section 498, 306 and 323 of the I.P.C.. The fact about illness of the husband of the convict and pregnancy of her daughter-in-law is not in dispute. The convict has produced medical certificates of her husband and daughter-in-law in support of her say. Hence, the petition deserves to be allowed partly.
4.0 In the result, the petition is partly allowed. The convict shall be released on parole leave on her furnishing personal bond in the sum of Rs.5,000/-(Rupees five thousand only) before the Jail Authority for a period of FIFTEEN DAYS only, from the date of her release. The convict will surrender before the jail authority on completion of the aforesaid period IMMEDIATELY, failing which it shall be open to the competent Authority to take necessary actions against the convcit. Rule is made absolute to the aforesaid extent. Direct service is permitted.
(M.D. Shah,J.) Umesh/ Top