Gujarat High Court
Gautambhai vs State on 10 February, 2011
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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SCR.A/261/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 261 of 2011
======================================
GAUTAMBHAI
DEVJIBHAI RATHOD - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
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Appearance :
MRS
MADHUBEN SHARMA for Applicant
Mr.
Kartik Pandya, APP, for respondent No.1
None
for Respondent(s) : 2 - 3.
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CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 10/02/2011
ORAL
ORDER
Mr. Kartik Pandya, learned APP, submits that, in the order dated 28th May 2010, the concerned Authority has considered that the applicant-convict was absconding for about 1216 days after he was granted parole and during the period of parole he had committed crime also.
In view of the above, the order dated 28th May 2010 refusing to consider the case of the applicant for remand under Section 433A of the Code of Criminal Procedure, 1973 cannot be said to be illegal.
This application is rejected.
(ANANT S. DAVE, J.) (swamy) Top