Gujarat High Court
Rameshbhai Chimanbhai Dabhi vs State Of Gujarat on 13 April, 2018
Author: S.G. Shah
Bench: S.G. Shah
R/SCR.A/2926/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 2926 of 2018
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RAMESHBHAI CHIMANBHAI DABHI
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
MRS.H.B.PUNANI, APP for the RESPONDENT(s) No. 2,3
PUBLIC PROSECUTOR(2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 13/04/2018
ORAL ORDER
1. Rule. Learned APP waives service of Rule on behalf of the respondent-State.
2. This application is preferred through jail seeking parole leave for a period of 30 days on the ground of depositing an amount of penalty.
3. Heard learned APP for the respondent-State.
4. Petition is dismissed on following grounds: -
A) applicant has been convicted under Section 307 of the Indian Penal Code for ten years, B) he has been regularly released, C) ground is not sufficient, D) ground stated in this application does not fall within the purview of Rule 19 of the Prisons (Bombay Furlough and Parole) Rules, 1959.
5. In view of above, this application stands rejected. Rule is discharged.
(S.G. SHAH, J) VARSHA DESAI Page 1 of 1