Gujarat High Court
Ravjibhai vs State on 23 July, 2008
Author: M.D. Shah
Bench: Md Shah, M.D. Shah
Gujarat High Court Case Information System
Print
SCR.A/1446/2008 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1446 of 2008
====================================================
RAVJIBHAI
JINABHAI CHUNARA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
====================================================
Appearance :
THROUGH
JAIL for Applicant(s) : 1,
MR UR BHATT, APP for Respondent(s) :
1,
None for Respondent(s) : 2 -
3.
====================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 23/07/2008
ORAL
ORDER
The present petitioner ? convict prisoner preferred an application through jail to release him on parole for construction of the house as well as to provide financial help to the family members before the District Magistrate, Baroda, and ld.District Magistrate by his order dated 30.06.2008 rejected the said application. Hence, the present application is preferred before this Court.
As per the jail report, he was convicted for the offences punishable under section 457, 394, 459 and 114 of the IPC, and he was awarded sentence of 4 years. He is in jail since last 2 years. As far as other case is concerned, he is acquitted by the Court.
Heard.
In view of the above, the District Magistrate, Baroda is ordered to reconsider the application of the convict prisoner and verify as to whether he was released in past by the Court or by competent authority or not, and thereafter pass order in accordance with law, without being influenced by the order passed by this Court preferably within two weeks from the date of receipt of this order. The application stands disposed of.
( M.D. SHAH, J.) (binoy) Top