Utkarsh Thakorbhai Desai, J
1. The present application is filed by the Applicant for enlarging his on Parole leave on the ground of his own medical treatment.
2. Heard learned Advocate Mr. B. J. Priyadarshi for the Applicant and learned APP Mr. Manan Maheta appearing on behalf of the Respondent – State.
3. Learned APP Mr. Manan Maheta has placed on record the report of incharg Police Inspector of Sabarmati Police Station along with the statement of Dr. Paresh Amrutlal Shah and the certificate issued by him, from wherein it is reflected that the applicant requires intensive treatment for his lungs ailment.
4. Rule returnable forthwith. Learned APP waives service of Rule on behalf of the Respondent State.
5. 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.
6. 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 his treatment which he would undergo during the period of his Parole Leave and on further condition that the Applicant shall mark his presence before the concerned police station once every four day and surrender to the Jail authorities on expiry of the Parole period.
7. The application is allowed in the aforesaid terms. Rule is made absolute.
