Gujarat High Court
Sukhdevsinh vs Public on 15 June, 2011
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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SCR.A/1346/2011 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1346 of
2011
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SUKHDEVSINH
MILKHASINH BAJVA - Applicant(s)
Versus
PUBLIC
PROCECUTOR & 2 - Respondent(s)
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Appearance :
THROUGH
JAIL for Applicant(s) : 1,
MR LB DABHI APP for Respondent(s) :
1,
None for Respondent(s) : 2 -
3.
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CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 15/06/2011
ORAL ORDER
1. The applicant, a convict under the NDPS Act, through Jail, has taken out this application for parole leave for the purpose of preferring an appeal before the Hon'ble Supreme Court.
2. Mr. Dabhi, learned APP, has submitted that in connection with the request of the applicant, upon inquiry, it was found that the sureties of the applicant was not available and therefore though leave was granted, solvency could not be asserted. It is further submitted that the applicant has not supported the claim, by any material that the applicant wants to prefer appeal before the Hon'ble Supreme Court.
3. Considering the averments made in the application and having regard to the submission made by Mr. Dabhi, learned APP, it also comes out that any details regarding the date of the judgment and case number, in respect of which the applicant wants to prefer appeal as per his claim, are not mentioned. In absence of basic and relevant details, the application cannot be considered. Hence, the application is rejected.
[K.M.Thaker, J.] kdc Top