Gujarat High Court
Bhabhlubhai vs State on 2 June, 2011
Author: B.M.Trivedi
Bench: B.M.Trivedi
Gujarat High Court Case Information System
Print
R/SCR.A/1311/2011
ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No 1311 of 2011
================================================================
BHABHLUBHAI
NANABHAI....Applicant(s)
Versus
STATE
OF GUJARAT & 2....Respondent(s)
================================================================
Appearance:
THROUGH
JAIL for the PETITIONER(s) No. 1
MR
JK SHAH Ld. APP for the RESPONDENT(s) No. 1
================================================================
CORAM:
HONOURABLE
MS.JUSTICE B.M.TRIVEDI
Date
: 02/06/2011
ORAL
ORDER
1. Rule.
Mr JK Shah learned APP waives service of rule on behalf of the State.
2. The present application has been moved by the petitioner through jail seeking his release on parole for a period of 45 days on the ground that he is required to find out a suitable bride groom for his daughter. The Jail Authority, Amreli has submitted the jail remarks from which, it appears that the petitioner has been convicted for the offence under sec. 302 and 506 of IPC and has been sentenced to the life imprisonment. It also appears that he was released on temporary bail time and again and was also released on parole and furlough. However, on the last occasion when he applied for parole, his application was rejected by the Additional District Magistrate, Amreli considering the adverse report of police, Bhavnagar. Considering the order passed by the Additional District Magistrate, Amreli, it is not desirable to release the petitioner on parole as prayed for. In that view of the matter, the present application deserves to be dismissed and is accordingly dismissed. Rule is discharged.
(BELA TRIVEDI, J.) mandora/ Page 2 of 2 Top