Gujarat High Court
Pravinbhai vs State on 21 July, 2010
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/1327/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1327 of 2010
=========================================================
PRAVINBHAI
DHULIYABHAI NAIK - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for
Applicant(s) : 1,
MR AJ DESAI, LD. ADDL. PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 21/07/2010
ORAL
ORDER
By way of present petition, the petitioner seeks parole leave for 30 days on the ground of repairing his house.
I have perused the papers produced before me as well as jail report. It appears from the papers that the present petitioner is booked under Sections 302, 452 and 324 of the Indian Penal Code for life imprisonment.
I have not found any substance in the present petition and hence, the present petition is rejected.
(Z. K. Saiyed, J) Anup Top