Gujarat High Court
Rameshbhai vs State on 3 July, 2008
Author: M.D.Shah
Bench: Md Shah, M.D.Shah
Gujarat High Court Case Information System
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SCR.A/1290/2008 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1290 of 2008
=========================================================
RAMESHBHAI
KODARBHAI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for Applicant.
Mr.P.D.Bhate, APP for the
respondents.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 03/07/2008
ORAL
ORDER
The applicant-convict prisoner who has been convicted for the offence punishable under Sections 376 and 323 of the Indian Penal Code has preferred this application through jail seeking his release on parole leave on the ground that he wants to file an appeal before the Apex Court as his Criminal Appeal no.852/2007 has been dismissed by this High Court.
The I.G.Prisons, Ahmedabad, by order dated 27-5-2008 rejected the parole leave application of the applicant-convict prisoner for want of surety and also taking into consideration the adverse police opinion.
In view of the above, it is directed that the petitioner will be at liberty to file fresh application before the I.G.Prisons, Ahmedabad for parole leave and provide the surety of any person. As and when such application is made, the I.G.Prisons, Ahmedabad shall hear and decide the same on merits and in accordance with law, preferably, within two weeks from the date of receipt of such application.
With the aforesaid direction, the application stands disposed of.
(M.D.Shah,J.) lee.
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