Gujarat High Court
Prakash vs State on 7 October, 2011
Author: Z. K. Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/2663/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2663 of 2011
=========================================================
PRAKASH
CHANDUBHAI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR KL PANDYA, APP for Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 07/10/2011
ORAL ORDER
The applicant-original accused of Sessions Case No.43 of 1998 for the offence punishable under Section 302 and 34 of the Indian Penal Code and under Section 135 of the Bombay Police Act has filed present application for parole leave through jail on the ground to support family members financially.
Heard Mr.K.L.Pandya, learned APP for the respondent State. Mr.Pandya read jail report and pointed out that the applicant has enjoyed interim bail. He has contended that the present applicant was absconder for 3104 days and then he was arrested by the police and appeared before the jail authority. Therefore, he has contended that parole leave may not be granted to the present applicant.
From the contents of the application I do not find any substance in the case. Hence this application stands dismissed.
(Z. K. SAIYED, J) kks Top