Gujarat High Court
Rameshbhai vs State on 22 September, 2011
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/2471/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2471 of 2011
=========================================================
RAMESHBHAI
SOMABHAI TADVI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR HL JANI, APP for Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 22/09/2011
ORAL ORDER
The applicant-original accused of New Sessions Case No.103 of 2006 for the offence punishable under Sections 302, 376 and 201 of the Indian Penal Code has filed present application for parole through jail on the ground of performing after death rites of his father.
Heard Mr.H.L.Jani, learned APP for the respondent State. Mr.Jani read jail report and pointed out that the applicant was absconder and then he was arrested by the police and appeared before the jail authority. Therefore, he has contended that parole 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