Gujarat High Court
Nareshbhai vs State on 12 September, 2011
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/2319/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2319 of 2011
=========================================
NARESHBHAI
MOHANBHAI TANDEL - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================
Appearance :
THROUGH
JAIL for
Applicant(s) : 1,
MR MAULIK NANAVATI, LD. ADDL. PUBLIC PROSECUTOR
for Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 12/09/2011
ORAL
ORDER
By present application filed through jail, the applicant has prayed to release him on parole for 60 days on the ground of filing appeal before the Supreme Court.
Heard Mr.Maulik Nanavati, learned Additional Public Prosecutor for the State and also perused papers. It appears from the papers that the applicant has preferred an application to release him on parole before the Collector on 04th June, 2011, which is pending. Hence, Collector, Baroda is directed to consider the application of the applicant in accordance with law.
In view of above, present application stands disposed of accordingly.
(Z. K. Saiyed, J) Anup Top