Gujarat High Court
Rajaksha vs State on 17 November, 2011
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/3009/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 3009 of 2011
=========================================
RAJAKSHA
JUMASHA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================
Appearance :
THROUGH
JAIL for
Applicant(s) : 1,
MS CHETNA M SHAH, LD. ADDL. PUBLIC PROSECUTOR
for Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
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CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 17/11/2011
ORAL
ORDER
By way of present application, filed through jail, the applicant-prisoner prayed to release him on parole for a period of 30 days on the ground of engagement of his son.
Heard Ms.C.M. Shah, learned Additional Public Prosecutor for the respondent-State and also perused papers produced before me.
It appears from the jail report that the applicant-prisoner has recently enjoyed parole and furlough leave. Hence, the present application deserves to be dismissed and is hereby dismissed.
(Z. K. Saiyed, J) Anup Top