Gujarat High Court
Premjibhai Shamjibhai Barot vs State Of Gujarat on 9 March, 2018
Author: S.G. Shah
Bench: S.G. Shah
R/SCR.A/1861/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION NO. 1861 of 2018
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PREMJIBHAI SHAMJIBHAI BAROT
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2
MR CH DAVE, APP(2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 09/03/2018
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 his family
3. Heard learned APP for the respondent-State.
4. Petition is dismissed on following grounds: -
(A) Petitioner has been convicted under Section 363, 366 and 376 of the Indian Penal Code.
(B) He has been regularly released. (C) Ground does not fall within the Rule 19 of the Prisons (Bombay Furlough & Parole) Rules, 1959. (D) Application for the purpose is pending before the competent authority.
5. In view of above, this application stands rejected. Rule is discharged.
(S.G. SHAH, J) drashti Page 1 of 1