Gujarat High Court
Bhavarlal vs State on 10 May, 2012
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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CA/6104/2012 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL
APPLICATION No. 6104 of 2012
In
SPECIAL
CIVIL APPLICATION No. 6134 of 2012
=========================================
BHAVARLAL
CHAMPALAL KANUNGO - Petitioner(s)
Versus
STATE
OF GUJARAT THRO SECRETARY & 2 - Respondent(s)
=========================================
Appearance :
MR
DIPEN DESAI for
Petitioner(s) : 1,
MS MAITHILI MEHTA, ASST. GOVERNMENT PLEADER for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 10/05/2012
ORAL
ORDER
This application is preferred by the applicant to extend time of parole granted to the applicant on the ground that the applicant needs regular check-ups for his uncontrolled diabetes.
Such prayer on the part of the detenue is misconceived and Jail Authority will take care of ailment of the applicant. No case is made out for extension. The application is rejected.
The applicant is directed to surrender before Jail Authority in time.
[Anant S.Dave,J.] satish Top