RAMESHBHAI LAVAGANBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application through jail has been placed before us as the criminal appeal of the applicant, being Criminal Appeal No. 724 of 2011, was decided by a Division Bench of this Court in which, one of us, (Justice Biren A. Vaishnav) was a Member.

(2.) The accused-applicant has preferred an application for remission before the appropriate Government.

(3.) We, therefore, note that the applicant-convict has been held guilty of offences under Sec.302 of the Indian Penal Code. The jail record of the applicant indicates that the conduct of the applicant is good. However, the opinion of the Office of Superintendent of Police indicates that there is an apprehension of breach of peace and public order in case the applicant is granted remission.