Gujarat High Court
Dharmesh vs State on 27 June, 2008
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/1216/2008 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1216 of
2008
=========================================================
DHARMESH
MOHANBHAI BHATTI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for Applicant(s)
: 1,
MR AJ DESAI ASST. PUBLIC PROSECUTOR for
Respondents.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 27/06/2008
ORAL
ORDER
1. By way of this petition through jail, the convict-petitioner has prayed to release him on parole leave.
2. Heard.
I have perused the relevant record. The convict is sentenced to undergo imprisonment for four years for the offence punishable under Section 498(A), 323 and 306 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 stands dismissed.
(M.D. Shah,J.) Umesh/ Top