Gujarat High Court
Dalpat vs State on 14 November, 2011
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/2963/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2963 of 2011
=========================================================
DALPAT
ANDARSINH - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MS CHETNA SHAH, APP for Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 14/11/2011
ORAL ORDER
Rule.
Learned APP waives service of Rule on behalf of the respondent - State.
Applicant
- accused has filed this application through jail for grant of parole on the ground to engage lawyer to prefer appeal before the High Court. The grounds stated in the application seems to be not genuine. The applicant is recently convicted for life imprisonment by the learned Additional Sessions Judge, Godhra.
From the contents of the application I do not find any substance in the case. Hence this application stands dismissed. Rule is discharged.
(Z. K. SAIYED, J) kks Top