Gujarat High Court
Rangitsinh vs State on 9 September, 2011
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/2201/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2201 of 2011
=========================================================
RANGITSINH
KABHASINH RATHOD - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR MAULIK NANAVATI, APP for Respondent(s) :
1,
None for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 09/09/2011
ORAL ORDER
The applicant-original accused of Sessions Case No.35 of 2006 for the offence punishable under Section 302 of the Indian Penal Code has filed present application for parole through jail so as to discuss his case with the advocate for filing appeal.
Heard Mr.Maulik Nanavati, learned APP for the respondent State.
From the contents of the application no sound reason is shown by the applicant. I do not find any substance in the case. Hence this application stands dismissed.
(Z. K. SAIYED, J) kks Top