Gujarat High Court
Vinodbhai vs State on 27 June, 2008
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/1221/2008 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1221 of 2008
=========================================================
VINODBHAI
RAMBHAI VASAVA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for Applicant(s)
: 1,
MR AJ DESAI ASST. PUBLIC PROSECUTOR for
Respondents.
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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 for a period of thirty days.
2. Heard.
I have perused the relevant record. The convict is sentenced to undergo imprisonment for ten years for the offence punishable under Section 376 of the I.P.C.. From the record it transpires that the application of the convict dated 06.10.2007 for furlough leave is pending before the competent Authority. Hence, the competent Authority is directed to decide the aforesaid application of the convict for furlough leave within a period of TWO WEEKS from the date of receipt of the order of this Court.
3. With the above direction, the petition stands disposed of.
(M.D. Shah,J.) Umesh/ Top