Gujarat High Court
Hanif vs State on 29 August, 2011
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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SCR.A/2160/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2160 of 2011
=========================================================
HANIF
@ BHOLU NOORMOHAMMAD SHAIKH - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
MS
KD PARMAR for
Applicant
Ms.
Manisha L. Shah, APP, for respondent
No.1
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CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 29/08/2011
ORAL
ORDER
Rule.
Service is waived.
Applicant, a convict under the NDPS Act for five years, had undergone about three years of imprisonment. His jail record is good. He seeks grant of parole to file Criminal Appeal in this Court.
Looking to the conduct of the applicant as per the jail record to be good, this application is granted. The applicant is granted 15 [fifteen] days parole on usual conditions and on his executing a bond of Rs.2,000/- (Rupees two thousand only) to the satisfaction of the jail authority. Rule is made absolute.
The office is directed to communicate this order to the applicant through the jail authority.
(ANANT S. DAVE, J.) (swamy) Top