Prafulgiri Rameshgiri Ramdati vs State Of Gujarat
2023 Latest Caselaw 72 Guj

     R/SCR.A/13772/2022                                ORDER DATED: 03/01/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CRIMINAL APPLICATION NO. 13772 of 2022

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                          PRAFULGIRI RAMESHGIRI RAMDATI
                                      Versus
                            STATE OF GUJARAT & 2 other(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MS MH BHATT ADL. PUBLIC PROSECUTOR for the Respondent(s) No. 1
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  CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                  Date : 03/01/2023

                                   ORAL ORDER

The present application has been preferred by the applicant

- convict through jail seeking parole leave on the ground to engage advocate with a view to file appeal before this Court.

From the jail remarks, it appears that the applicant is recently convicted for the offence under Section 376AB and 506(2) of the IPC by the Sessions Court vide judgment dated 23.08.2022. No case is made out to entertain this application. Hence, this application is rejected.

(NISHA M. THAKORE,J) Y.N. VYAS