Gujarat High Court
Govindbhai vs State on 30 September, 2011
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/2575/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2575 of 2011
=========================================================
GOVINDBHAI
UKABHAI KUMBHAR - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR KL PANDYA, APP for Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 30/09/2011
ORAL ORDER
The applicant-original accused of Sessions Case No.20 of 1988 for the offence punishable under Sections 363, 366 and 376 of the Indian Penal Code has filed present application for parole leave through jail on the ground to accommodate his family member financially.
Heard Mr.K.L.Pandya, learned APP for the respondent State. Mr.Pandya read jail report and pointed out that the applicant has enjoyed parole leave recently from 23.7.2011 to 1.8.2011. Therefore, he has contended that parole leave may not be granted to the present applicant.
From the contents of the application I do not find any substance in the case. Hence this application stands dismissed.
(Z. K. SAIYED, J) kks Top