Gujarat High Court
Jivabhai vs State on 10 May, 2012
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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SCR.A/1555/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1555 of 2011
=============================================
JIVABHAI
LAXMANBHAI TALPADA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=============================================
Appearance
:
THROUGH JAIL for Applicant(s) :
1,
MS MANISHA L SHAH ADDL. PUBLIC PROSECUTOR for Respondent(s) :
1,
None for Respondent(s) : 2 -
3.
=============================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 04/07/2011
ORAL
ORDER
This petition is preferred by the petitioner to grant him parole on the ground that father of the petitioner expired on 19.12.2010 and to perform post obsequies ritual as per Hindu customary rites, his presence is necessary. In addition to above it is submitted that niece of the petitioner was also getting married on 19.4.2011.
Both the above causes for which this petition is preferred no more remain in existences.
Hence, this petition having become infructuous is rejected.
[ANANT S. DAVE, J.] //smita// Top