Gujarat High Court
Prafulchandra vs Public on 15 June, 2011
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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SCR.A/1348/2011 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1348 of
2011
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PRAFULCHANDRA
MAGANLAL SONI - Applicant(s)
Versus
PUBLIC
PROCECUTOR & 2 - Respondent(s)
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Appearance :
THROUGH
JAIL for Applicant(s) : 1,
MR LB DABHI APP for Respondent(s) :
1,
None for Respondent(s) : 2 -
3.
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CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 15/06/2011
ORAL ORDER
1. The applicant, a convict in connection with the offence under Sections 489(B) and 489 (C) of the Indian Penal Code, has preferred present application on the ground that he wants parole leave to perform after death ceremony of his parents.
2. Mr. Dabhi, learned APP, has submitted that the order passed by the competent authority denying request of parole leave of the applicant is justified since any reason is not made out by the applicant in support of his application for parole leave.
3. Having regard to the papers, it is noticed that the applicant has made request for parole leave on the ground of attending after death ceremony of his parents, who have expired in 2007. In the past, on the same ground, the applicant was granted parole leave in 2011. Now, in the present application, after 4 years after the death of the parents of the applicant, the applicant has requested for parole on the ground that he has to perform some ceremony. After 4 years of death, the reason does not appear to be genuine ground for parole leave. Any case is not made out. Hence, the application is rejected.
[K.M.Thaker, J.] kdc Top