Gujarat High Court
Ravindrakumar vs State on 3 September, 2010
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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SCR.A/416/2008 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 416 of 2008
=========================================================
RAVINDRAKUMAR
RAMSAJIVAN MISHRA - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
THROUGH
JAIL for Applicant(s)
: 1,
MR
LR PUJARI, APP for
Respondent(s) : 1,
None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 07/03/2008
ORAL
ORDER
In this application, the applicant-convict has prayed for releasing him on Parole so as to enable him to file an appeal against the judgment and order dated 20.10.2007 passed by the learned Addl.Sessions Vyara, convicting the applicant-convict for the offences punishable under Sections 384 and 114 of the Indian Penal Code.
It appears that the application filed by the applicant for Parole for the above purpose has been rejected by the learned District Magistrate as nobody was ready to stand as surety to the convict prisoner. In view of the above, if any person is ready to stand as surety to the applicant-convict prisoner, he will be released on parole after re-considering the application of the applicant for parole by the competent authority. In view of the above, this application stands disposed of.
(M.D.Shah, J.) Sreeram.
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