Gujarat High Court
Bhavaji vs State on 30 September, 2011
Author: Z. K. Saiyed
Bench: Z.K.Saiyed
Gujarat High Court Case Information System
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SCR.A/2571/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2571 of 2011
=========================================================
BHAVAJI
GAGAJI THAKOR - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
BY
COMPLAINT BOX for
Applicant(s) : 1,
MR KL PANDYA, APP for Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE Z.K.SAIYED
Date
: 30/09/2011
ORAL ORDER
The applicant-original accused of Sessions Case No.87 of 2001 for the offence punishable under Sections 302, 34, 504 of the IPC and under Section 135 of the Bombay Police Act has filed present application from complaint box for giving direction to jail authority.
Heard Mr.K.L.Pandya, learned APP for the respondent State. Mr.Pandya read jail report and pointed out that the applicant has enjoyed interim bail and parole. He has contended that the present applicant was absconder for 1583 days and then he was arrested by the police and appeared before the jail authority. Therefore, he has contended that present application may not be entertained.
From the contents of the application I do not find any substance in the case. Hence this application stands dismissed.
(Z. K. SAIYED, J) kks Top