Gujarat High Court
Sarmanbhai vs State on 2 July, 2008
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/1239/2008 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1239 of 2008
=========================================================
SARMANBHAI
GIGABHAI BAMANIA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for Applicant(s)
: 1,
MR
IM PANDYA, APP for
Respondents
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 02/07/2008
ORAL
ORDER
Heard learned APP Mr.I.M.Pandya.
The present petitioner ? convict prisoner has preferred this petition for releasing him on parole leave on ground of repairing his house. He has been convicted by the Addl.Sessions Court, Veraval, for the offences punishable under Sections 376, 342, and 506(2) of IPC in Sessions Case No.83 of 2002 and sentenced him to undergo RI for 10 years and fine vide his judgment and order dated 17.10.2003. No cogent and convincing reasons have been mentioned in the petition. Hence, the petition is rejected.
(M.D.Shah, J.) Sreeram.
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