Gujarat High Court
Narayan vs State on 2 July, 2008
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/1235/2008 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1235 of 2008
=========================================================
NARAYAN
SHASTRI GURUOHMPRAKASHJI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for Applicant(s)
: 1,
MR
AJ DESAI, APP for
Respondents
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 02/07/2008
ORAL
ORDER
Heard learned AGP Mr.A.J.Desai.
The present petition has been preferred by the convict prisoner seeking parole leave for approaching the Hon'ble Apex Court against the order of dismissal of his appeal by this Hon'ble Court.
The convict prisoner has been convicted by the learned Jt.Dist.Fast Track Court Judge, Nadiad, vide his judgment and order dated 11.6.2004 for the offences punishable under Sections 364, 120-B and 302 of IPC and sentenced him to undergo life imprisonment. Against the said judgment and order, the convict prisoner had filed appeal being Criminal Appeal No. 1005 of 2004 before this Court which came to be dismissed on 1.9.2006. Thereafter, he was released on several occasions, during which period, he could have filed appeal before the Hon'ble Apex Court, which he has not done. Hence, this petition is rejected.
(M.D.Shah, J.) Sreeram.
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