Naeem Ramodiya @ Nd S.O. Arif @ Miyan ... vs State Of Gujarat
2023 Latest Caselaw 8820 Guj

Gujarat High Court

Naeem Ramodiya @ Nd S.O. Arif @ Miyan ... vs State Of Gujarat on 20 December, 2023

                                                                                    NEUTRAL CITATION




     R/SCR.A/15658/2023                                ORDER DATED: 20/12/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 15658 of
                           2023
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         NAEEM RAMODIYA @ ND S.O. ARIF @ MIYAN RAMODIYA
                            Versus
                  STATE OF GUJARAT & 1 other(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
for the Respondent(s) No. 3,4
MS SHRUTI PATHAK APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY

                             Date : 20/12/2023

                              ORAL ORDER

1. The present application has been preferred by the applicant through jail seeking parole leave for 30 days on the ground of filing appeal in the High Court against his conviction.

2. Jail record indicates that the applicant vide judgment and order dated 28.02.2023 is convicted for offence under the provisions of Explosive Substances Act. He has filed this application to file appeal against his conviction, however, the period of filing appeal has already expired. If the applicant is desirous of filing appeal before the High Court, he may file so through

NEUTRAL CITATION

R/SCR.A/15658/2023 ORDER DATED: 20/12/2023

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Legal Aid. Considering these facts, since no ground is made out, the present application stands dismissed.

3. Office to communicate this order to the concerned jail authority through fax-message.

(M. R. MENGDEY,J) MISHRA AMIT V.