Gujarat High Court
Mahendrasinh vs State on 3 May, 2011
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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SCR.A/1003/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1003 of 2011
=========================================================
MAHENDRASINH
@ MANUDADA VIKRAMSINH MAHARAULJI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR LB DABHI APP for Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 03/05/2011
ORAL
ORDER
So far as the individual request for parole/extension is concerned, the competent authority has passed the order. Having regard to the record, particularly, the details which have been mentioned in the report revealing that on almost three occasions the petitioner reported much after the expiry of specified period, any ground for considering request for parole/extension is not made out and the request does not appear justified. Hence, request for parole/extension is rejected.
However, so far as other allegations made in the complaint, learned Additional Public Prosecutor is granted time to file reply on or before 17th June, 2011.
Rule returnable on 17th June, 2011. Mr.L.B.Dabhi, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent State.
(K.M.THAKER, J.) Amit Top