Gujarat High Court
Rameshbhai vs State on 29 August, 2008
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/1726/2008 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1726 of
2008
=========================================================
RAMESHBHAI
LALABHAI CHAUHAN - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for Applicant(s)
: 1,
MR KP RAVAL ASST. PUBLIC PROSECUTOR for
Respondent.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 29/08/2008
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 forty five days so as to enable him to help his family, economically.
2. Heard.
I haver 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.. From the record it transpires that the first furlough application of the convict is sanctioned by I.G. Prison, Ahmedabad. Hence, the petition is rejected.
(M.D. Shah,J.) Umesh/ Top