Gujarat High Court
Rafiqbhai vs State on 9 February, 2010
Author: M.D.Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/191/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 191 of 2010
=========================================================
RAFIQBHAI
KASAMBHAI JAGMIYA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
Mr.L.R.Pujari, APP for Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 09/02/2010
ORAL
ORDER
This application by the convict has been filed through jail for releasing him on parole as his request has been rejected by the IG Prisons, Gujarat State, Ahmedabad, vide order dated 22-1-2009 on the ground that when he was released, he committed serious offences punishable under Sec.307 of IPC and 9 years sentence was awarded by the learned Sessions Court. It was also observed that the convict prisoner attacked PI, Shri K.G.Desai and staff members of Amreli City Police Station for which also, offence punishable under Sec.307, 332, 352 of IPC was registered against the present convict prisoner. Police opinion is also adverse.
In view of the above, the order passed by the IG Prisons is not required to be interfered with. This application is therefore rejected.
(M.D.SHAH,J.) radhan Top