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Judgment
Utkarsh Thakorbhai, J
The present application is filed by the Applicant for enlarging her on Parole leave on the ground of his own medical treatment.
Heard learned Advocate Mr. Maulik Baseri for the Applicant and learned APP Mr. Hardik Soni appearing on behalf of the Respondent - State.
Rule returnable forthwith. Learned APP waives service of Rule on behalf of the Respondent State.
Learned advocate Mr. Baseri for the applicant has place on record the medical case papers of the applicant – accused, as regards her treatment in U. N. Mehta Institute of Cardiology & Reseach Centre. Having considered the ground mentioned in the Application and considering the facts and circumstance of the case, this court is inclined to exercise discretion in favour of the applicant.
The application is partly allowed. The Applicant is ordered to be released on Parole for a period of 21 days from the date of actual release, upon furnishing a personal bond of Rs. 15,000/- (Rupees Fifteen Thousand only) with a surety of the like amount to the satisfaction of the jail authority, and on a condition that the applicant shall submit the medical case papers of her treatment which she would avail during the period of her Parole Leave to the jail authority, and on further condition that the Applicant shall mark her presence before the concerned police station on every alternate day and surrender to the Jail authorities on expiry of the Parole period.
The application is allowed in the aforesaid terms. Rule is made absolute.