Gujarat High Court
Din vs State on 17 May, 2012
Author: R Tripathi
Bench: Ravi R.Tripathi
Gujarat High Court Case Information System
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SCR.A/1526/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1526 of 2012
=========================================================
DIN
MAHAMMAD @ DINIYO JUMABHAI SINDHI THROUGH MOTHER & 1 -
Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
MS
KD PARMAR for
Applicant(s) : 1 - 2.
PUBLIC PROSECUTOR for Respondent(s) :
1,
None for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
Date
: 17/05/2012
ORAL
ORDER
Taking into consideration the fact that convict No.1 is convicted for the offence punishable under Sections 395 and 397 of the IPC and sentenced to undergo ten years of which he has already completed 09 years, 14 month and 24 months, matter requires consideration.
2. Rule.
Mr.Patel, ld. APP waives service of notice of rule. Learned APP made available for perusal the jail remarks of convict No.1 which shows that he was released on temporary bail in the month of June, 2009 and has reported in time. He has enjoyed parole leave on three different occasions wherein except on one occasion of late surrender by 229 days, has surrendered in time.
3. Taking into consideration the fact that he has already completed 09 years, 04 months and 24 days, it is deemed proper to grant parole leave so as to attend marriage of convict No.2.
3. At this stage, learned APP states that he has not received jail remarks of convict No.2 and, therefore, the matter may be kept on tomorrow. Hence, at his request, matter is adjourned to tomorrow-18/05/2012.
(RAVI R TRIPATHI, J.) sompura Top