PRAGJI ANANDJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.H.B.Punani has already put appearance for the respondents, office needs not to issue notice of the rule.

(2.) Heard the learned counsel for the respondent and perused the Special Criminal Application.

(3.) The petitioner aged 70 years - convict of the offence under section 302 of the IPC at Sabarmati Central Prison, Ahmedabad challenges the order of the Superintendent, Ahmedabad Central Prison dated 20.12.1999 under which for late surrendering by 14 days, he was punished.