Gujarat High Court
Bhanabhai Nathubhai Parmar vs State Of Gujarat & 2 on 20 February, 2018
Author: S.G. Shah
Bench: S.G. Shah
R/SCR.A/1337/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 1337 of 2018
==========================================================
BHANABHAI NATHUBHAI PARMAR....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
==========================================================
Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MR PRANAV TRIVEDI, APP for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 20/02/2018
ORAL ORDER
1. Rule. Learned APP waive service of Rule on behalf of the respondent-State.
2. This application is preferred through jail seeking parole leave on the ground of extending financial assistance to the family.
3. Heard learned APP for the respondent-State.
4. Petition is dismissed on following grounds: -
a) Petitioner has been convicted under Section 376 of IPC and Sections 4,8 and 12 of the POCSO Act;
b) Ground is not sufficient;
c) Ground does not fall within the purview of Rule 19 of the Prisons (Bombay Furlough & Parole) Rules, 1959;.
5. In view of above, this application stands rejected. Rule is discharged.
Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Feb 20 23:47:43 IST 2018 R/SCR.A/1337/2018 ORDER (S.G. SHAH, J.) binoy Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Feb 20 23:47:43 IST 2018