Harshadkumar @ Raju Mahendrasinh ... vs State Of Gujarat
2025 Latest Caselaw 5864 Guj

Gujarat High Court

Harshadkumar @ Raju Mahendrasinh ... vs State Of Gujarat on 17 April, 2025

                                                                                                               NEUTRAL CITATION




                             R/SCR.A/5713/2025                                  ORDER DATED: 17/04/2025

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                                         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 5713 of
                                                      2025

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                               HARSHADKUMAR @ RAJU MAHENDRASINH CHAUHAN THRO
                                      CHAUHAN MAHENDRASINH NARVATSINH
                                                    Versus
                                           STATE OF GUJARAT & ORS.
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                       Appearance:
                       PARTY IN PERSON(5000) for the Applicant(s) No. 1
                       MR. MEET THAKKAR, APP for the Respondent(s) No. 1
                       ==========================================================

                            CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY

                                                        Date : 17/04/2025

                                                         ORAL ORDER

1. The Convict Prisoner has preferred this Application through his father, who is appearing as Party-in-Person, seeking Parole Leave on the ground of Tonsure Ceremony for the Nephew of the convict.

2. The Jail Remarks indicate that the Applicant is convicted for an offence punishable under Sections 376 (A) (B) of the Indian Penal Code and Sections 6, 3, 4, 7 and 8 of the Protection of Children from Sexual Offences Act, 2012 vide judgment and order dated 9.01.2025 and the Applicant has undergone the sentence of One Year.

3. Having regard to the cause shown in the Application, no ground is made out. The Prayer for grant of Parole Leave is therefore rejected.

(M. R. MENGDEY,J) J.N.W / SP-II/1