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Nareshbhai Mohanbhai Tandel vs State Of Gujarat

Gujarat High Court · Decided on 1 April 2021 · Citation: (2021) 04 GUJ CK 0007

HON’BLE JUDGES
Dr. A. P. Thaker, J
RESULT
Partly Allowed
CASE NUMBER
R/Special Criminal Application No. 2523 Of 2021
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Judgment

6 paragraphs · 336 words

Dr. A. P. Thaker, J

[1] RULE. Mr. R.C.Kodekar, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent ­ State.

[2] The present application has been filed by the applicant ­ convict, through his advocate praying to release him on parole leave on the ground of repairing his house and providing financial help to the family.

[3] Heard Ms. Mousami Vala, learned advocate for the applicant and Mr. R.C.Kodekar, learned Additional Public Prosecutor appearing for the respondent­ State and I have gone through the jail record of the convict. It appears from the jail record that the convict was convicted for the offence punishable under Sections 302, 323, 143, 147, 148, 452 of the Indian Penal Code and sentenced to undergo life imprisonment. He has already undergone sentence of about 15 years and 2 months. From the jail record, it appears that his jail conduct is good.

[4] Considering the aforesaid facts and circumstances of the case and the sentence undergone by the convict, I am of the opinion that the application requires consideration. Hence, the present application is partly allowed. The applicant ­ convict is ordered to be released on parole leave for a period of four weeks from the date of his actual release on usual terms and conditions. The convict shall surrender to the Jail Authority on completion of the parole leave, without fail. During the period of parole leave, the convict shall marks his presence before the concerned Police Station once in a week between 11.00 a.m. to 2.00 p.m., without fail. The concerned Police Station be informed accordingly. During the period of parole leave, the convict shall not abuse the liberty granted to him and shall maintain law and order. It is clarified that no further extension will be granted. Rule is made absolute accordingly. Convict be informed accordingly through concerned jail authority.

[5] Registry is directed to intimate about this order to the concerned authorities through fax, email and/or any other suitable electronic mode.