Gujarat High Court
Abubakar vs State on 20 June, 2011
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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SCR.A/1443/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1443 of
2011
=========================================================
ABUBAKAR
SIDDIKBHAI DAGARIA - THRO' SULEMANBHAI DAGARIA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
PARTY-IN-PERSON
for
Applicant(s) : 1,
MR LB DABHI ADDL.PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 20/06/2011
ORAL
ORDER
1. Rule.
Mr.Dabhi, learned APP waives service of notice of Rule on behalf of respondent State.
2. The present application has been preferred by the brother of the convict applicant seeking parole leave for 60 days on the ground that his brother's house requires some repair works and also for the reason that his brother may be able to attend agricultural activities during the monsoon season.
3. Having regard to the fact that the convict-applicant is undergoing sentence in connection with offence punishable under sections 376, 384, 114, 120-B, 504 and 506 of Indian Penal Code and the jail record also shows that earlier when he was released on parole, he remained absconding for 489 days, the application does not deserve to be entertained and hence it is rejected. Rule is discharged.
(K.M.THAKER, J.) Amit Top