Gujarat High Court
Bhagaji Ramaji Thakor vs State Of Gujarat on 30 June, 2022
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
R/SCR.A/6251/2022 ORDER DATED: 30/06/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 6251 of 2022
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BHAGAJI RAMAJI THAKOR
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR MANAN MEHTA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 30/06/2022
ORAL ORDER
1. By this application, the applicant, through jail, has prayed for regularization of 9 days of his late surrender.
2. Record indicates that as per the order passed by this Court dated 07.09.2021, the applicant was granted 14 days parole leave. However, the applicant surrendered late by 9 days, which is quite evident from the record of this application.
3. Considering the reasons narrated in the application and circumstances, which are narrated by the applicant, the period of 9 days of late surrender deserves to be regularized and is hereby regularized.
4. Accordingly, the present application is allowed in the above terms.
(ILESH J. VORA,J) SUCHIT Page 1 of 1 Downloaded on : Sat Jul 02 20:22:07 IST 2022