Gujarat High Court
Omprakash vs State on 4 August, 2010
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/1458/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1458 of 2010
=========================================================
OMPRAKASH
RAMDULAR MISHRA
Versus
STATE
OF GUJARAT & 2
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant
MR AJ DESAI ADDL. PUBLIC PROSECUTOR for Respondent
No.1
None for Respondent
Nos.2-3
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 04/08/2010
ORAL
ORDER
RULE.
Mr.A. J. Desai, learned APP waives service of rule on behalf of the respondent State.
The applicant has filed this application through Jail for parole leave. I have perused the averments made in the application and the grounds stated therein. Looking to the jail report, it appears that earlier applicant was released on parole leave, he was not surrendered in time and even also he is recently convicted. In view of the above, I am of the opinion that no sufficient ground is made out to release the applicant on parole leave and hence, this application is dismissed. Rule is discharged.
[ Z. K. SAIYED, J. ] (vijay) Top