Gujarat High Court
Naran vs State on 12 March, 2012
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/552/2012 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 552 of 2012
=========================================================
NARAN
BHIMA TADAVI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance :
THROUGH
JAIL for
Applicant(s) : 1,
MS KRINA CALLA, ADDITIONAL PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 27/02/2012
ORAL
ORDER
This application is preferred by the applicant convict for grant of parole of 30 days on the ground of preferring an appeal in the High Court.
The application is rejected by the competent authority on the ground of adverse opinion received. Besides the applicant convict has been recently convicted under Sections 143, 147, 148, 323, 324, 328, 341, 302 and 34 of the Indian Penal Code.
Considering the above aspect, and since no convincing ground appears for exercise of powers, this application is rejected.
Sd/-
(M.D. Shah, J.) Caroline Top