Jaydeepsinh Vijaybhai Chauhan vs State Of Gujarat
2021 Latest Caselaw 15937 Guj

         R/SCR.A/9908/2021                                     ORDER DATED: 08/10/2021




                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CRIMINAL APPLICATION NO. 9908 of 2021
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                             JAYDEEPSINH VIJAYBHAI CHAUHAN
                                         Versus
                                   STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
MS MOXA THAKKAR, APP (2) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI
                   Date : 08/10/2021
                    ORAL ORDER

1. This petition is filed by the convict, through Jail, with a prayer to release him on parole leave for a period of 21 days on the ground of preferring an appeal before this Court against the judgment and order of conviction and sentence dated 31.12.2019.

2. Heard Ms.Moxa Thakkar, learned Additional Public Prosecutor for the respondents.

3. Looking to the Jail remarks, it appears that for the same purpose, the applicant had earlier filed an petition before this Court being Special Criminal Application No.1998 of 2020. However, this Court has not entertained the said petition. Therefore, I am not inclined to consider the case of the convict. The petition therefore is dismissed.

(VIPUL M. PANCHOLI, J) piyush