Dashrathji @ Kaliyo @ Kala Diwanji ... vs State Of Gujarat
2021 Latest Caselaw 13648 Guj

   R/SCR.A/8794/2021                                   ORDER DATED: 08/09/2021



  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
   R/SPECIAL CRIMINAL APPLICATION NO.                    8794 of 2021

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       DASHRATHJI @ KALIYO @ KALA DIWANJI THAKOR
                         Versus
             STATE OF GUJARAT & 2 other(s)
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Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
 for the Respondent(s) No. 2,3
MR CHINTAN DAVE APP (2) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                          Date : 08/09/2021
                              ORAL ORDER

This petition is filed by the petitioner for the grant of parole leave on the ground that the petitioner wants to pay fine of Rs.16,000/- imposed by the concerned trial court while passing judgment and order dated 23.08.2016 against the petitioner.

I have perused the jail remarks and found that after 2016, the petitioner was granted furlough leave as well as parole leave on number of occassions and lastly, he was granted parole leave for the period between 03.03.2021 and 23.03.2021 for a period of 21 days.

Thus in the facts of the present case, I am not inclined to consider the present petition. Hence, the present petition is dismissed.

(VIPUL M. PANCHOLI, J.) Gautam