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Gujarat High Court

Bandiyo Govindbhai Tejsinh Bhabhor vs State Of Gujarat on 28 February, 2018

Author: S.G. Shah

Bench: S.G. Shah

            R/SCR.A/1679/2018                               ORDER




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             SPECIAL CRIMINAL APPLICATION NO. 1679 of 2018

==========================================================
                    BANDIYO GOVINDBHAI TEJSINH BHABHOR
                                  Versus
                             STATE OF GUJARAT
==========================================================
Appearance:
THROUGH JAIL for the PETITIONER(s) No. 1
MR KL PANDYA, ADDL PUBLIC PROSECUTOR for the RESPONDENT(s)
No. 1
==========================================================

  CORAM: HONOURABLE MR.JUSTICE S.G. SHAH

                                Date : 28/02/2018

                                 ORAL ORDER

1. Rule. Learned APP waive service of Rule on behalf of the respondent-State.

2. This application is preferred through jail seeking parole leave on the ground of extending financial assistance to his family.

3. Heard learned APP for the respondent-State.

4. Petition is dismissed on following grounds: -

(A) Petitioner has been convicted under Section 363, 366, 376 of the Indian Penal Code.

(B) His application is rejected on 01.02.2018. (C) Ground does not fall within the Rule 19 of the Prisons (Bombay Furlough & Parole) Rules, 1959. (D) Ground is not sufficient.

5. In view of above, this application stands rejected. Rule is discharged.

(S.G. SHAH, J) drashti Page 1 of 1