Gujarat High Court
Jabir vs State on 1 June, 2012
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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SCR.A/1615/2012 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1615 of 2012
=========================================================
JABIR
SHERMOHMAD MEMON - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
MR
SHAILESH V RAVAL for
Applicant(s) : 1,
MR. N. J. SHAH ADDL. PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 01/06/2012
ORAL
ORDER
1. The petitioner who has completed about 10 years of imprisonment seeks parole leave for a period of two weeks on the ground that wife of the petitioner is suffering from pain in abdomen and doctor has advised operation.
2. Considering overall jail record of the petitioner of late reporting to Jail Authority on more than two occasions and other jail misconduct about disobeying order of the Jail Authority and doubt about the correctness of the certificate produced along with this petition, I am not inclined to consider the prayer of the petitioner and petition is rejected accordingly.
(ANANT S. DAVE, J.) PIYUSH Top