Gujarat High Court
Versibhai vs State on 16 July, 2010
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/1276/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1276 of 2010
=========================================================
VERSIBHAI
PARMABHAI THAKORE - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR HL JANI Ld. APP for Respondent(s) : 1,
RULE
NOT RECD BACK for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 16/07/2010
ORAL
ORDER
The applicant-convict has filed this application through jail for parole leave.
Heard Mr. Jani learned APP for the State. He contended that the applicant in past had surrendered late. In this view of the matter, this application is dismissed. Rule discharged.
(Z.K.SAIYED, J.) mandora/ Top