Gujarat High Court
Kano @ Kalo Devshibhai Vanekiya vs State Of Gujarat on 3 December, 2018
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/10434/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 10434 of 2018
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KANO @ KALO DEVSHIBHAI VANEKIYA
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3
MR MANAN MEHTA APP (2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 03/12/2018
ORAL ORDER
By way of this petition, through jail, the petitioner - convict seeks parole leave for 30 days so as to complete the incomplete construction work of his house.
Considering the facts of the case and considering the jail remarks, it appears that the convict was granted parole leave for 14 days in the month of January, 2018 for the same reason and at that time, he could have completed the construction work of his house.
Therefore, no case is made out to entertain the present petition. Hence, the same is hereby rejected.
(S.H.VORA, J.) Hitesh Page 1 of 1