Gujarat High Court
Basir vs The on 15 June, 2011
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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SCR.A/1347/2011 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1347 of 2011
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BASIR
AHMED RASULMIYA SHAIKH - Applicant(s)
Versus
THE
STATE OF GUJARAT & 2 - Respondent(s)
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Appearance :
THROUGH
JAIL for Applicant(s) : 1,
MR LB DABHI APP for Respondent(s) :
1,
None for Respondent(s) : 2 -
3.
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CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 15/06/2011
ORAL ORDER
1. The applicant, a convict in connection with the offence under the NDPS Act, has preferred present application on the ground that he wants parole leave to attend the after death ceremonies of his nephew.
2. Mr. Dabhi, learned APP, has submitted that the nephew of the applicant was expired on 1.1.2011 and hence, much time has elapsed. He has also submitted that it is the parents of the deceased child and other family members of the deceased child who will conduct the after death ceremonies of the nephew of the applicant and other members of applicant's family may attend, and the applicant may not be released on parole leave on this ground.
3. Considering the averments made in the application and having regard to the submission made by Mr. Dabhi, it seems that the presence of the applicant is not inevitable to perform the after death ceremonies of his nephew who expired on 1.1.2011. Hence, the application is rejected.
[K.M.Thaker, J.] kdc Top