Gujarat High Court
Banabhai vs State on 2 July, 2008
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/1243/2008 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1243 of 2008
=========================================================
BANABHAI
DESABHAI MATANG - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for Applicant(s)
: 1,
MR PD BHATE, APP for
Respondents
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 02/07/2008
ORAL
ORDER
Heard learned APP Mr.P.D.Bhate.
The convict prisoner has preferred this petition seeking parole leave for approaching Hon'ble Apex Court for filing appeal against the dismissal of his Criminal Appeal No.226 of 2006 by this Court on 2.2.2007. The convict prisoner has been convicted by the Addl.Sessions & Fast Track Court, Khambhaliya for the offences punishable under Sections 363, 376 and 506(2) of IPC vide judgment and order dated 13.12.2005 in Sessions Case No.16 of 2004 and sentenced him to suffer RI for seven years and to pay fine of Rs.18,500/-, in default, to undergo further 13 months and 15 days. He was released during the month of September, 2007. During this period, he could have preferred 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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