Gujarat High Court
Jitendrabhai vs State on 12 July, 2011
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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SCR.A/1658/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1658 of 2011
=========================================================
JITENDRABHAI
BHAGVANDAS RAMCHANDANI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant
Ms.
Manisha L. Shah, APP, for respondent No.1
None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 12/07/2011
ORAL
ORDER
Rule.
Service is waived.
The applicant has filed this application for grant of 30 days parole to enable him to file an appeal before this Court against the judgment and order dated 10.3.2011 passed in Misc. Criminal Application Nos. 3463 of 2010 and 2439 of 2010, with regard to non-payment of maintenance under Section 125 of the Code of Criminal Procedure.
Considering the jail record of the applicant,the applicant is granted 15 [fifteen] days parole from the date of release on usual conditions. Rule is made absolute. Registry is directed to communicate this order to the applicant through the Jail Authority.
(ANANT S. DAVE, J.) (swamy) Top