Gujarat High Court
Vikrambhai Bhanabhai Tadavi vs State Of Gujarat on 26 April, 2018
Author: S.G. Shah
Bench: S.G. Shah
R/SCR.A/3413/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 3413 of 2018
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VIKRAMBHAI BHANABHAI TADAVI
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3
MR K.P.RAVAL, APP (2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 26/04/2018
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 21 days on the ground to attend marriage ceremony of his niece.
3. Heard learned APP for the respondent-State.
4. Petition is dismissed on following grounds: -
A) He has been convicted under Sections 302, 143, 148, 149 of the Indian Penal Code for life imprisonment, B) No sufficient ground to release him, C) Ground stated in this application does not fall within the purview of the Rule 19 of the Prisons (Bombay Furlough and Parole ) Rules, 1959.
In view of above, this application stands rejected. Rule is discharged.
(S.G. SHAH, J.) PALAK Page 1 of 1