Gujarat High Court
Hiteshkumar vs State on 9 September, 2011
Author: Z. K. Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/2235/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2235 of 2011
=========================================================
HITESHKUMAR
@KALO CHIMANLAL BHOI - 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
: 09/09/2011
ORAL ORDER
The applicant-original accused of Sessions Case No.10 of 2009 for the offence punishable under Sections 302, 307, 143, 147, 148, 149 of the Indian Penal Code and under Section 135 of the Bombay Police Act has filed present application for parole through jail for treatment of his mother as his mother is suffering from tumour in neck.
Heard Mr.Maulik Nanavati, learned APP for the respondent State. Mr.Nanavati read jail report and pointed out that the applicant has enjoyed parole from 19.2.2011 to 5.3.2011. Therefore, he has contended that parole may not be granted to the present applicant.
The applicant has not produced any Medical Certificate. From the contents of the application no sound reason is shown by the applicant. I do not find any substance in the case. Hence this application stands dismissed.
(Z. K. SAIYED, J) kks Top