Gujarat High Court
Jitendrasinh @ Jitubha Mansinh vs State Of Gujarat on 21 March, 2018
Author: S.G. Shah
Bench: S.G. Shah
R/SCR.A/2266/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 2266 of 2018
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JITENDRASINH @ JITUBHA MANSINH
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3
MS.M.D.MEHTA, ADDL. PUBLIC PROSECUTOR(2) for the
RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 21/03/2018
ORAL ORDER
1. Rule. Learned APP waives service of Rule on behalf of the respondent-State.
2. This application is preferred through jail seeking parole leave for a period of 30 days on the ground of paying fine of Rs.500/-
3. Heard learned APP for the respondent-State.
4. Petition is dismissed on following grounds: -
A) applicant has been convicted under Section 307 of the Indian Penal Code for five years, B) amount of fine of Rs.500/- which can be paid as and when petitioner is released for some other good ground.
C) no sufficient ground,
D) ground stated in this application does not fall
within the purview of RULE 19 of the Prisons (Bombay Furlough and Parole) Rules, 1959 In view of above, this application stands rejected. Rule is discharged.
(S.G. SHAH, J) VARSHA DESAI Page 1 of 1