Gujarat High Court
Subhashsingh Samshersingh vs State Of Gujarat & 2 on 9 June, 2016
Author: P.P.Bhatt
Bench: P.P.Bhatt
R/SCR.A/3531/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 3531 of 2016
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SUBHASHSINGH SAMSHERSINGH....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 09/06/2016
ORAL ORDER
Since the required medical treatment is available in the Government Hospital and also considering the fact that the present applicant is a convict under the Narcotics Drugs and Psychotropics Substances Act, parole leave as prayed for cannot be granted at this stage. Consequently, the application is dismissed.
(P.P.BHATT, J.) sndevu Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Jun 11 02:40:12 IST 2016