Gujarat High Court
Rustam vs State on 25 August, 2008
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/1670/2008 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1670 of
2008
=========================================================
RUSTAM
@ HARSHAD KANTIBHAI KHALASI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for Applicant(s)
: 1,
MR LR PUJARI ASST. PUBLIC PROSECUTOR for
Respondents.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 25/08/2008
ORAL
ORDER
1. By way of this petition through jail, the petitioner-convict has prayed to release him on parole leave for a period of thirty days so as to enable him to repair his house.
2. Heard.
I have perused the relevant record. The convict is sentenced to undergo imprisonment for seven years for the offence punishable under Section 376 of the I.P.C.. The ground on the basis of which the convict has sought his release is not cogent and convincing. Hence, the petition is rejected.
(M.D. Shah,J.) Umesh/ Top