Gujarat High Court
Kaluji vs State on 10 May, 2012
Author: Harsha Devani
Bench: Harsha Devani
Gujarat High Court Case Information System
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SCR.A/1434/2012 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1434 of 2012
=========================================================
KALUJI
ALUJI THAKORE - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
PUBLIC PROSECUTOR for Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MS.JUSTICE HARSHA DEVANI
Date
: 10/05/2012
ORAL
ORDER
1) By this petition which has been filed through the jail authority, the petitioner has prayed to enlarge him on parole for a period of 30 days for the purpose of his son's engagement and for making necessary arrangements therefor.
2) Considering the ground on which parole is sought as well as the jail record of the petitioner, which shows that on an earlier occasion he had absconded for a period of 273 days, this Court is of the view that the relief prayed for in the petition does not deserve to be granted. The petition is accordingly summarily rejected.
(HARSHA DEVANI,J.) Vahid Top