Gujarat High Court
Sandip 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/2667/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2667 of 2011
=========================================================
SANDIP
RAMESHCHANDRA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MS CHETNA SHAH, 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.568 of 2002 for the offence punishable under Section 302 of the Indian Penal Code has filed present application for parole leave through jail on the ground to file appeal before the High Court.
Heard Mr.K.L.Pandya, learned APP for the respondent State. Mr.Pandya read jail report and opposed present application. 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