Manishkumar Paulbhai Parmar vs State Of Gujarat
2021 Latest Caselaw 10327 Guj

     R/SCR.A/7301/2021                               ORDER DATED: 02/08/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CRIMINAL APPLICATION NO. 7301 of 2021
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                         MANISHKUMAR PAULBHAI PARMAR
                                     Versus
                               STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR HK PATEL, APP (2) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE B.N. KARIA

                                Date : 02/08/2021

                                 ORAL ORDER

Having heard learned APP for the respondent State and having gone through the jail remarks submitted under the signature of the Deputy Superintendent, Vadodara Central Jail dated 17.7.2021, it appears that the petitioner was convicted by the learned Sessions Court, Kheda at Nadiad for the offence punishable under sections 376(2)(F)(K)(I), 354 of IPC as well as sections 3, 4, 5, 6 and 9(F) of the POCSO Act in Sessions Pocso Case No.66 of 2020. The punishment of life imprisonment along with fine was awarded by learned Sessions Judge. It appears that the petitioner has not preferred any appeal challenging the judgment and order passed by learned Sessions Judge, Kheda at Nadiad.

Considering the seriousness of the offence and the period of sentence undergone by the present petitioner, this Court is not inclined to exercise the powers to accept the prayer made by the petitioner for releasing him on parole leave. Hence, the present petition stands dismissed.

(B.N. KARIA, J) H.M. PATHAN