Gujarat High Court
Narvatbhai vs State on 23 March, 2011
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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SCR.A/671/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 671 of 2011
======================================
NARVATBHAI
SHANKARBHAI BARIA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
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Appearance :
THROUGH
JAIL for Applicant
Mr.
K.L. Pandya, APP, for respondent
No.1
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CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 23/03/2011
ORAL
ORDER
Heard the learned APP.
The application of the applicant for grant of parole was rejected by the competent authority considering the offence punishable under Section 376 of the Indian Penal Code. Besides, on the ground stated by the applicant' to help the family', no power can be exercised to grant parole leave.
Considering the above, no case is made out to grant parole leave to the applicant and this application is rejected.
(ANANT S. DAVE, J.) (swamy) Top