Gujarat High Court
Abdulbhai Umarbhai Traya vs State Of Gujarat on 16 March, 2018
Author: S.G. Shah
Bench: S.G. Shah
R/SCR.A/2107/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 2107 of 2018
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ABDULLA @ DADO MUSA SAMA
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3
MRS.H.B.PUNANI, ADDL. PUBLIC PROSECUTOR(2) for the
RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 16/03/2018
ORAL ORDER
1. Rule. Learned APP waives service of Rule on behalf of the respondent-State.
2. This application is preferred through jail seeking parole leave for a period of 30 days on the ground stated in this application.
3. Heard learned APP for the respondent-State.
4. Petition is dismissed on following grounds: -
A) applicant has been convicted under Sections 302, 307 of the Indian Penal Code, B) lastly released in the month of December, 2017, C) as many as sixteen applications have been rejected, D) no sufficient ground, E) ground stated in this application does not fall within the purview of RULE 19 of the Prisons (Bombay Furlough and Parole) Rules, 1959 In view of above, this application stands rejected. Rule is discharged.
(S.G. SHAH, J) VARSHA DESAI Page 1 of 1