Gujarat High Court
Lalsangji Balsangji Thakor vs State Of Gujarat on 22 March, 2018
Author: S.G. Shah
Bench: S.G. Shah
R/SCR.A/2275/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 2275 of 2018
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LALSANGJI BALSANGJI THAKOR
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3
MR.PRANAV TRIVEDI, ADDL. PUBLIC PROSECUTOR(2) for the
RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 22/03/2018
ORAL ORDER
1. Rule. Learned APP waives service of Rule on behalf of the respondent-State.
2. This application is preferred through jail seeking parole leave for a period of 30 days on the ground of providing financial assistance to the family.
3. Heard learned APP for the respondent-State.
4. Petition is dismissed on following grounds: -
A) applicant has been convicted under Sections 302 and 307 of the Indian Penal Code as well as 27 of Arms Act for life imprisonment, B) regularly released on different occasions, C) no sufficient ground, D) ground stated in this application does not fall within the purview of RULE 19 of the Prisons (Bombay Furlough and Parole) Rules, 1959.
In view of above, this application stands rejected. Rule is discharged.
(S.G. SHAH, J) VARSHA DESAI Page 1 of 1