Gujarat High Court
Dulsinh vs State on 11 November, 2011
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/1690/2008 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1690 of 2008
=========================================================
DULSINH
DABHSINH PARMAR - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=========================================================
Appearance
:
MR
YS JOSHI for
Applicant(s) : 1,
Mr L R Pujari, Addl.PUBLIC PROSECUTOR for
Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 26/08/2008
ORAL
ORDER
Heard the learned advocate for the applicant and the learned APP for the State.
RULE.
Learned APP waives service of Rule for the respondent-State.
The petitioner-original accused No.3 was convicted by the learned Addl.Sessions Judge, Panchmahals at Godhra in Sessions Case No.160 of 2002 for the offences punishable under sections 143, 148, 436 and 302 of IPC. The present petitioner has not filed appeal against the aforesaid judgment and order before the High Court. Without approaching the competent authority, straightway, this application has been preferred by the present petitioner before this court for granting parole leave. Mother of the petitioner expired on 14.8.2008. The petitioner is directed to prefer application for parole leave before the competent authority and if such an application is moved by the petitioner, it will be decided by the competent authority as early as possible, preferably within one week from the date of filing of the application. This application is disposed of accordingly. Rule is discharged. D.S. is permitted.
[M.D. SHAH, J.] msp Top