Gujarat High Court
Bhantabhai vs State on 10 May, 2012
Author: Harsha Devani
Bench: Harsha Devani
Gujarat High Court Case Information System
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SCR.A/1418/2012 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1418 of 2012
=========================================================
BHANTABHAI
GOHAIBHAI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR HK PATEL, ADDL. PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MS.JUSTICE HARSHA DEVANI
Date
: 10/05/2012
ORAL
ORDER
1. By this petition filed through jail authority, the petitioner seeks parole for a period of 30 days with a view to perform the annual obsequial ceremonies of his father, who expired on 14.4.2011.
2. A perusal of the jail record shows that the petitioner has been convicted for the offences punishable under Sections 302, 323 read with 114 of the Indian Penal Code. On an earlier occasion, the petitioner had been enlarged for a period of 5 days from 26.4.2011 to 30.4.2011 at the time when his father had expired. Subsequently, he had been enlarged for 2 days from 19.1.2012 to 21.1.2012 for a ceremony in relation to his son. Considering the ground on which the petitioner seeks parole for a period of 30 days, the Court does not deem it fit to grant the relief prayed for. Under the circumstances, the petition is summarily dismissed.
(HARSHA DEVANI, J.) (vipul) Top