Gujarat High Court
Ibrahimsha Ismailshah Fakir vs State Of Gujarat on 20 April, 2018
Author: S.G. Shah
Bench: S.G. Shah
R/SCR.A/3206/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 3206 of 2018
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IBRAHIMSHA ISMAILSHAH FAKIR
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3
MR PRANAV TRIVEDI, APP (2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 20/04/2018
ORAL ORDER
1. Rule. Learned APP waive service of Rule on behalf of the respondent-State.
2. This application is preferred through jail seeking parole leave on the ground of paying loan, availed from credit society.
3. Heard learned APP for the respondent-State.
4. Petition is dismissed on following grounds: -
(A) Petitioner has been convicted under Section 307 of the Indian Penal Code.
(B) He has been regularly released on different occasions. (C) Ground does not fall within the Rule 19 of the Prisons (Bombay Furlough & Parole) Rules, 1959. (D) Ground is not sufficient.
5. In view of above, this application stands rejected. Rule is discharged.
(S.G. SHAH, J) DRASHTI K. SHUKLA Page 1 of 1