Gujarat High Court
Karshanbhai vs State on 6 April, 2011
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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SCR.A/699/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 699 of 2011
=============================================
KARSHANBHAI
GAGABHAI THAKOR - CONVICT PRISONER - THRO' DARIA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=============================================
Appearance
:
PARTY-IN-PERSON for
Applicant(s) : 1,
MR KL ADDL. PUBLIC PROSECUTOR for Respondent(s)
: 1,
None for Respondent(s) : 2 -
3.
=============================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 25/03/2011
ORAL
ORDER
This application is preferred by the applicant through his wife for seeking parole leave on the ground that marriage ceremony and other related events of the daughter of the applicant is fixed from 4th April, 2011 onwards. The above facts is verified and by communication dated 24th March, 2011 addressed by PSI, Deodar Police Station to the office of the Public Prosecutor, High Court of Gujarat, has confirmed the incident but at the same time has expressed apprehension of breach of peace of law and order if he is granted parole leave. It is also stated that in the recent past when the applicant was granted parole leave he remained absconded for a period of three years and surrendered only after apprehended by the Police and being a convict of offence punishable under section 302 of IPC by the Sessions Court, I am not inclined to grant any relief as prayed for.
This application is rejected.
[ANANT S. DAVE, J.] //smita// Top