Gujarat High Court
Dilipkumar @ Laki S/O Ramlal Rupaji ... vs State Of Gujarat on 25 April, 2018
Author: S.G. Shah
Bench: S.G. Shah
R/CR.MA/8117/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 8117 of 2018
================================================================
DILIPKUMAR @ LAKI S/O RAMLAL RUPAJI YADAV
Versus
STATE OF GUJARAT
======================================================================
Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2
MS C.M.SHAH, APP (2) for the RESPONDENT(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 25/04/2018
ORAL ORDER
1. Rule. Learned APP waives service of Rule on behalf of the respondent-State.
2. This application is preferred through jail seeking temporary bail for a period of 30 days on the ground to help his family.
3. Heard learned APP for the respondent-State.
4. Petition is dismissed on following grounds: -
A) He has been convicted under Sections 363, 366, 376 of the Indian Penal Code and Section 5 and 6 of the POSCO Act for life imprisonment, B) No sufficient ground to release him, C) Ground stated in this application does not fall within the purview of the Rule 19 of the Prisons (Bombay Furlough and Parole ) Rules, 1959.
In view of above, this application stands rejected. Rule is discharged.
(S.G. SHAH, J.) PALAK Page 1 of 1