Gujarat High Court
Pradipbhai Vijaybhai Bhil vs State Of Gujarat on 14 March, 2018
Author: S.G. Shah
Bench: S.G. Shah
R/SCR.A/1952/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION NO. 1952 of 2018
==========================================================
PRADIPBHAI VIJAYBHAI BHIL
Versus
STATE OF GUJARAT
==========================================================
Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3
MS HB PUNANI, ADDL PUBLIC PROSECUTOR(2) for the RESPONDENT(s)
No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 14/03/2018
ORAL ORDER
1. Rule. Learned APP waive service of Rule on behalf of the respondent-State.
2. This application is preferred through jail seeking parole leave on the ground of fixing his own engagement.
3. Heard learned APP for the respondent-State.
4. Petition is dismissed on following grounds: -
(A) Petitioner has been convicted under Section 366, 376 of the Indian Penal Code.
(B) He has remain absconded for 160 days. (C) Ground does not fall within the Rule 19 of the Prisons (Bombay Furlough & Parole) Rules, 1959. (D) Ground is not sufficient.
5. In view of above, this application stands rejected. Rule is discharged.
(S.G. SHAH, J) DRASHTI K. SHUKLA Page 1 of 1