Gujarat High Court
Kantibhai Latubhai Rathwa vs State Of Gujarat on 13 December, 2018
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/10988/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 10988 of 2018
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KANTIBHAI LATUBHAI RATHWA
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
MS CHETNA SHAH APP (2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 13/12/2018
ORAL ORDER
Rule. Learned A.P.P. waives service of Rule for the respondent - State.
Considering the facts and circumstances of the case and the scope of the Prisons (Bombay Furlough and Parole) Rules,1959, no case is made out to entertain the present petition. Hence, the same is hereby rejected. Rule is discharged.
(S.H.VORA, J.) Hitesh Page 1 of 1