Gujarat High Court
Faridbhai vs State on 10 May, 2012
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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SCR.A/1554/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1554 of 2011
=============================================
FARIDBHAI
GULAMBHAI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=============================================
Appearance
:
THROUGH JAIL for Applicant(s) :
1,
MS MANISHA L SHAH ADDL. PUBLIC PROSECUTOR for Respondent(s) :
1,
None for Respondent(s) : 2 -
3.
=============================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 04/07/2011
ORAL
ORDER
This petition is preferred by the petitioner-convict to grant him parole on the ground that 'Bismilla' of his daughter was scheduled in April, 2011 and the application preferred before the competent authority came to be rejected.
Admittedly, the ceremony of 'Bismilla' of daughter of the petitioner is over and now by passage of time this petition has become infructuous.
Hence, this petition is rejected.
[ANANT S. DAVE, J.] //smita// Top