Gujarat High Court
Arvind vs State on 7 October, 2008
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
Print
SCR.A/197520/2008 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1975 of
2008
=========================================================
ARVIND
KARSHANBHAI BARIA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for Applicant(s)
: 1,
MR MR MENGDEY ASST. PUBLIC PROSECUTOR for Respondent(s) :
1,
None for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 07/10/2008
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 45 days on the ground of his own medical treatment.
2. Heard.
I have perused the relevant record. The convict is sentenced to undergo seven years imprisonment for the offence punishable under Section 376 of the I.P.C.. From the letter dated 17.09.2008 written by Dr. R.R. Rai, Medical Officer, Jail Dispensary, Central Jail, Vadodara to Superintendent, Central Jail, Vadodara it transpires that the convict is not suffering from any major illness and for his complaint of back pain he has been given adequate treatment in the jail itself. Hence, the petition is rejected.
(M.D. Shah,J.) Umesh/ Top