Gujarat High Court
Manohar vs State on 7 July, 2008
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/1330/2008 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1330 of 2008
=========================================================
MANOHAR
SHYAMRAO KUMAR - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for Applicant(s)
: 1,
Ms.
D S Pandit, Addl.PUBLIC
PROSECUTOR for
Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 07/07/2008
ORAL
ORDER
1. The present application has been filed by the convict-prisoner for parole leave so as to enable him to approach the Hon'ble Apex Court against the appeal filed in the High Court being Cr.Appeal No.411 of 2000 which was dismissed on 1.2.2009. The convict-prisoner was convicted for offences under section 302, 392, 397 and 34 of IPC by the judgment and order passed by the learned Addl.Sessions Judge, Surat.
2. Taking into consideration the past conduct of the convict-prisoner, this application deserves to be rejected and is accordingly rejected.
[M.D. SHAH, J.] msp Top