Gujarat High Court
Hirabhai vs State on 17 November, 2011
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/3008/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 3008 of 2011
=========================================
HIRABHAI
VASHRAMBHAI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================
Appearance :
THROUGH
JAIL for
Applicant(s) : 1,
MS CHETNA M SHAH, LD. ADDL. PUBLIC PROSECUTOR
for Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 17/11/2011
ORAL
ORDER
By way of present application, filed through jail, the applicant-prisoner prayed to release him on parole for a period of 30 days to do agricultural work.
Heard Ms.C.M. Shah, learned Additional Public Prosecutor for the respondent-State and also perused papers produced before me.
It appears from the papers that the applicant-prisoner is recently convicted and no sufficient reason is shown in the application, on which the applicant may be released. Hence, the present application deserves to be dismissed and is hereby dismissed.
(Z. K. Saiyed, J) Anup Top