Gujarat High Court
Kumarbhai vs State on 21 May, 2012
Author: Anant S Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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SCR.A/1437/2012 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1437 of 2012
=========================================================
KUMARBHAI
RAVJIBHAI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
Mr.H.K.Patel, APP for Respondent(s) : 1,
RULE
NOT RECD BACK for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 21/05/2012
ORAL
ORDER
The request of the applicant, a life convict to perform the tonsuring ceremony for his son and to grant parole of 21 days came to be rejected by the competent authority and in absence of merit, this application is also rejected inasmuch as no parole can be granted in undertaking such religious ceremony as prayed for.
This application is rejected. Rule is discharged.
( Anant S Dave, J ) srilatha Top