Gujarat High Court
Nasirkhan vs State on 28 September, 2011
Author: Z. K. Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/2544/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2544 of 2011
=========================================================
NASIRKHAN
MAHMOODKHAN PATHAN - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=========================================================
Appearance
:
MSGRVIJAYALAKSHMI
for
Applicant(s) : 1,
MR KL PANDYA, APP for Respondent(s) : 1,
None
for Respondent(s) :
2,
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CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 28/09/2011
ORAL ORDER
The applicant-accused of Sessions Case No.138 of 2004 for the offence punishable under Sections 395, 365, and 120-B of the Indian Penal Code has filed present application for parole leave of four weeks on the ground of treatment of piles.
Heard Mr.K.L.Pandya, learned APP for the respondent State. Mr.Pandya has read jail report and argued that present applicant is suffering from piles and treatment for piles is available at Civil Hospital. Therefore, he has contended that parole leave may not be granted to the present applicant.
Having heard learned counsel for the parties when the treatment for piles is available at Civil Hospital the present applicant is permitted to move before the jail authority with request to send him for treatment at Civil Hospital. I hope that jail authority will provide such treatment.
In view of above, this application stands disposed off.
(Z. K. SAIYED, J) kks Top