Gujarat High Court
Rupsing vs State on 8 September, 2011
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/2199/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2199 of 2011
=========================================================
RUPSING
AGARSING THAKOR - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MU MAULIK NANAVATI, APP for Respondent(s) :
1,
None for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 08/09/2011
ORAL ORDER
The applicant-original accused of Sessions Case No.157 of 1994 for the offence punishable under Sections 302, 149, 307, 143, 144, 147, 148, 149, 452 and 337 of the Indian Penal Code and under Sections 3 and 7 of the Bombay Police Act has filed present application for Parole through jail.
Heard Mr.Maulik Nanavati, learned APP for the respondent State. Mr.Nanavati read jail report and pointed out that the applicant has enjoyed interim bail and furlough. Therefore, he has contended that Parole may not be granted to the present applicant.
From the contents of the application I do not find any substance in the case. Hence this application stands dismissed.
(Z. K. SAIYED, J) kks Top