Gujarat High Court
Shaikh vs State on 23 January, 2012
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
Print
SCR.A/152/2012 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 152 of
2012
=========================================================
SHAIKH
MOHMAD IRFAN GULAM JAFAR THRO SAHINBANU MOHMAD IRFAN - Applicant(s)
Versus
STATE
OF GUJARAT & 3 - Respondent(s)
=========================================================
Appearance :
PARTY-IN-PERSON
for Applicant(s) : 1,
MS KRINA CALLA, ADDITIONAL PUBLIC PROSECUTOR
for Respondent(s) : 1,
None for Respondent(s) : 2 -
4.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 23/01/2012
ORAL
ORDER
This application is preferred by the applicant convict through his wife for grant of parole of 30 days on the occasion of 'bismillah' ceremony of his daughter and son, which are scheduled to be held from 06.02.2012 to 16.02.2012. The applicant convict has been convicted for the offences punishable under Sections 8(C), 20(B)2(C) of the N.D.P.S. Act and has been in jail since the last more than 6 years.
The application is rejected by the competent authority on the ground that the surety given was not found at the address as provided by the applicant convict.
In view of the above and since no convincing ground appears for exercise of powers, this application is rejected. However, it is also made clear that if the applicant convict prefers a fresh application for parole, the competent authority is directed to decide the same in accordance with law after ascertaining the details/address of the fresh surety so provided.
Sd/-
(M.D. Shah, J.) Caroline Top