Gujarat High Court
Bhimabhai vs State on 27 September, 2011
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/2526/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2526 of 2011
======================================
BHIMABHAI
BALUBHAI DATANI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
======================================
Appearance
:
THROUGH
JAIL for Applicant(s) : 1,
MS CM SHAH ADDITIONAL PUBLIC PROSECUTOR
for Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
======================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 27/09/2011
ORAL
ORDER
Rule.
Learned APP Ms. Shah waives service of Rule on behalf of the respondent - State.
The applicant has preferred this application through jail, for parole leave of 30 days.
I have perused jail remarks of the applicant - convict, which reflects that the reason of the parole leave claimed by the convict is not proper.
In view of the above, the application is rejected. Rule is discharged.
(Z.K.SAIYED,J.) ynvyas Top