Gujarat High Court
Manjulaben W/O Khengarbhai Pardhavi vs State Of Gujarat on 19 February, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/1864/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 1864 of 2019
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R/SPECIAL CRIMINAL APPLICATION NO. 1881 of 2019
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R/SPECIAL CRIMINAL APPLICATION NO. 1908 of 2019
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R/SPECIAL CRIMINAL APPLICATION NO. 1911 of 2019
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R/SPECIAL CRIMINAL APPLICATION NO. 1912 of 2019
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R/SPECIAL CRIMINAL APPLICATION NO. 1913 of 2019
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R/SPECIAL CRIMINAL APPLICATION NO. 1914 of 2019
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R/SPECIAL CRIMINAL APPLICATION NO. 1915 of 2019
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R/SPECIAL CRIMINAL APPLICATION NO. 1916 of 2019
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R/SPECIAL CRIMINAL APPLICATION NO. 1931 of 2019
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R/SPECIAL CRIMINAL APPLICATION NO. 1932 of 2019
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R/SPECIAL CRIMINAL APPLICATION NO. 1933 of 2019
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R/SPECIAL CRIMINAL APPLICATION NO. 1934 of 2019
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R/SPECIAL CRIMINAL APPLICATION NO. 1935 of 2019
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R/SPECIAL CRIMINAL APPLICATION NO. 1952 of 2019
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R/SPECIAL CRIMINAL APPLICATION NO. 1959 of 2019
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MANJULABEN W/O KHENGARBHAI PARDHAVI
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 HK PATEL APP (2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Page 1 of 2
R/SCR.A/1864/2019 ORDER
Date : 19/02/2019
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, present petitions stand rejected. Notice is discharged.
(S.H.VORA, J.) Hitesh Page 2 of 2