Gujarat High Court
Tajjmul Alihasan vs State Of Gujarat on 28 March, 2018
Author: S.G. Shah
Bench: S.G. Shah
R/SCR.A/2474/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 2474 of 2018
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TAJJMUL ALIHASAN
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
MS CM SHAH, APP (2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 28/03/2018
ORAL ORDER
1. Rule. Learned APP waive service of Rule on behalf of the respondent-State.
2. This application is preferred through jail seeking parole leave on the ground of performing after death rituals of his brother.
3. Heard learned APP for the respondent-State.
4. Petition is dismissed on following grounds: -
(A) Petitioner has been convicted under Section 302 of the Indian Penal Code, provisions of Arms Act and under TADA Act.
(B) Ground is not sufficient.
(C) As many as three co-accused are already on parole. (D) Application for the purpose is pending before the competent authority.
5. In view of above, this application stands rejected. Rule is discharged.
(S.G. SHAH, J) DRASHTI K. SHUKLA Page 1 of 1