Gujarat High Court
Nilesh vs State on 10 May, 2012
Author: Harsha Devani
Bench: Harsha Devani
Gujarat High Court Case Information System
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SCR.A/1436/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1436 of 2012
=========================================
NILESH
NARESHBHAI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================
Appearance :
THROUGH
JAIL for
Applicant(s) : 1,
MR HK PATEL, ADDL. PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
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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 with a view to engage an advocate for preferring an appeal against the judgement and order dated 15.12.2011 passed by the sessions court whereby, he has been convicted for the offence punishable under section 304(II) IPC.
A perusal of the jail record shows that the recently from 17.4.2012 to 30.4.2012, the petitioner had been granted furlough. Under the circumstances, the petitioner could have done the needful for engaging an advocate at the relevant time.
Under the circumstances, no case is made out for the grant of the relief prayed for in the petition. The petition is, accordingly, summarily rejected.
[HARSHA DEVANI, J.] parmar* Top