Gujarat High Court
Nandkumar @ Nandu Manilal Mudaliyar vs State Of Gujarat & on 1 April, 2013
Author: A.J.Desai
Bench: A.J.Desai
NANDKUMAR @ NANDU MANILAL MUDALIYAR....Applicant(s)V/SSTATE OF GUJARAT R/SCR.A/907/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CRIMINAL APPLICATION NO. 907 of 2013 ================================================================ NANDKUMAR @ NANDU MANILAL MUDALIYAR....Applicant(s) Versus STATE OF GUJARAT & 2....Respondent(s) ================================================================ Appearance: THROUGH JAIL for the Applicant(s) No. 1 MS.JIRGA JHAVERI, APP for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 01/04/2013 ORAL ORDER
By way of the present petition, the convict has prayed to release him on parole leave on the ground of his own sickness.
It appears from the jail record that the petitioner has requested the Inspector General (Prisons), State of Gujarat to release him on parole leave on the same ground since December 2012.
The concerned Authority is hereby directed to decide the application filed by the petitioner as early as possible within a period of three weeks from today.
With the above direction, this petition is disposed of.
(A.J.DESAI, J.) Ashish Tripathi Page 2 of 2