Gujarat High Court
Chetanbhai vs State on 6 September, 2011
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/2277/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2277 of
2011
=========================================================
CHETANBHAI
BABUBHAI KOTADIA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR MAULIK NANAVATI, APP for Respondent(s) :
1,
None for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 06/09/2011
ORAL ORDER
The applicant-original accused of Sessions Case No.102 of 1998 for the offence punishable under Sections 302, 34 and 397 of the Indian Penal Code has filed present application for parole leave through jail.
Heard Mr.Maulik Nanavati, learned APP for the respondent State. Mr.Nanavati read jail report and pointed out that the applicant has enjoyed parole so many times. He has contended that even in the year 2011 from 17.5.2011 to 31.5.2011 the applicant has enjoyed interim bail. Therefore, he has contended that parole leave may not be granted to the present applicant.
From the contents of the application I do not find any substance in the case. Hence this application stands dismissed.
(Z. K. SAIYED, J) kks Top