Gujarat High Court
Jagdish vs State on 10 May, 2012
Author: Harsha Devani
Bench: Harsha Devani
Gujarat High Court Case Information System
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SCR.A/1433/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1433 of 2012
=========================================
JAGDISH
VENABHAI PUROHIT - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================
Appearance :
THROUGH
JAIL for
Applicant(s) : 1,
MS ARCHANA RAWAL, ADDL. PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================
CORAM
:
HONOURABLE
MS.JUSTICE HARSHA DEVANI
Date
: 10/05/2012
ORAL
ORDER
By this petition which has been filed through jail authority, the petitioner seeks parole for a period of thirty days for the purpose of performing obsequial ceremonies upon the death of his mother who has expired on 27.2.2012.
A perusal of the order passed by the Inspector General of Jail dated 30.4.2012 shows that the petitioner's application for grant of furlough has been rejected on the ground that at the relevant time when his mother had expired, the petitioner was on furlough leave and as such, could have performed the said ceremonies during that period.
This Court is in agreement with the above referred view taken by the Inspector General of Jail and does not find any reason to grant the relief prayed for in the petition. The petition is, accordingly, summarily rejected.
[HARSHA DEVANI, J.] parmar* Top