Gujarat High Court
Samakhan vs State on 24 June, 2008
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/1157/2008 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1157 of
2008
=========================================================
SAMAKHAN
BHIKHEKHAN JIND - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for Applicant(s)
: 1,
MR AJ DESAI ASST. PUBLIC PROSECUTOR for
Respondents.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 24/06/2008
ORAL
ORDER
By way of this petition through jail, the petitioner has prayed to release him on parole leave for a period of thirty days on the ground of marriage of his daughter.
Heard, I have perused the relevant record. The petitioner is convicted for the offences punishable under Section 8(C), 21, 22, 23, 25 and 29 of the N.D.P.S. Act. From the record it transpires that the marriage of the daughter of the petitioner were scheduled to be held between 10th to 17th May, 2008. The said period has already elapsed. Hence, the petition stands disposed of as having become infructuous.
(M.D. Shah,J.) Umesh/ Top