Gujarat High Court
Mukeshbhai Rayjibhai Bariya vs State Of Gujarat on 12 February, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/1591/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 1591 of 2019
With
R/SPECIAL CRIMINAL APPLICATION NO. 1593 of 2019
With
R/SPECIAL CRIMINAL APPLICATION NO. 1594 of 2019
With
R/SPECIAL CRIMINAL APPLICATION NO. 1596 of 2019
With
R/SPECIAL CRIMINAL APPLICATION NO. 1597 of 2019
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MUKESHBHAI RAYJIBHAI BARIYA
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3
MR PRANAV TRIVEDI APP (2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 12/02/2019
ORAL ORDER
Notice for final disposal. The learned A.P.P. waives service of notice for the respondent - State.
Considering the facts and circumstances of the case and the scope of the Prisons (Bombay Furlough and Parole) Rules,1959 as well as considering the jail remarks, no case is made out to entertain the present petitions. Hence, the petitions stand rejected. Notice is discharged.
(S.H.VORA, J.) Hitesh Page 1 of 1