Gujarat High Court
Prafulchandra vs State on 27 July, 2010
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/1364/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1364 of 2010
=========================================================
PRAFULCHANDRA
RATILAL VASAVA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================
Appearance :
THROUGH
JAIL for
Applicant(s) : 1,
MS MINI NAIR, PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 27/07/2010
ORAL
ORDER
By way of present petition, the petitioner prayed to release him on parole leave for a period of 30 days on the ground of repairing his house.
I have gone through the papers produced before me. From the perusal of the papers, it seems that the present petitioner is involved in serious offence. He is ordered to undergo life imprisonment.
Looking to the facts of the case, I am of the opinion that this is not the fit case to grant parole leave as prayed for. Hence, the present petition is dismissed.
(Z. K. Saiyed, J) Anup Top