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SCR.A/192920/2008 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1929 of 2008
=========================================================
RANUBHAI
@ RANJITBHAI SHANTUBHAI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
========================================================= Appearance :
MR
SHAILESH V RAVAL for Applicant(s) : 1, PUBLIC PROSECUTOR for Respondent(s) : 1, None
for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE MR.JUSTICE MD SHAH
Date
: 08/10/2008
ORAL
ORDER
1. By
way of this petition, the petitioner-convict has prayed to release him on temporary bail for a period of three months so as to enable him to complete the construction of his house.
2. Heard. I have perused the relevant record. The convict is sentenced to undergo imprisonment for life for the offence punishable under Section 302 of the I.P.C.. From the jail record of the convict it transpires that, the convict was released on parole leave for a period of three months i.e. from 12.01.2008 to 04.04.2008, on the very same ground. Hence, the petition requires to be rejected and is rejected.
(M.D.
Shah,J.)
Umesh/
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