Gujarat High Court
Harivadan vs State on 28 November, 2011
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/3120/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 3120 of 2011
=========================================
HARIVADAN
BABUBHAI PATEL - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================
Appearance :
THROUGH
JAIL for
Applicant(s) : 1,
MS KRINA CALLA, LD. ADDL. PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 28/11/2011
ORAL
ORDER
By way of present application, filed through jail, the applicant-prisoner has prayed to release him on parole for a period of 30 days for providing financial help to his family.
Heard Ms.Calla, learned Additional Public Prosecutor and also perused papers produced before me. It appears that there is no sound ground to entertain the present application. Hence, the present application deserves to be dismissed and is hereby dismissed.
(Z. K. Saiyed, J) Anup Top