Gujarat High Court
Padmaben Rajendra @ Raju Harishchandra ... vs State Of Gujarat on 26 December, 2018
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/11451/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 11451 of 2018
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PADMABEN RAJENDRA @ RAJU HARISHCHANDRA MARATHI
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 JIRGA JHAVERI, APP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 26/12/2018
ORAL ORDER
Rule. Ms. Jirga Jhaveri, learned APP waives service of Rule for the respondent State.
By way of present petition, through jail, petitioner has prayed for grant of parole leave for 21 days so as to enable her to treat her mother.
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, present petition stands rejected. Rule is discharged.
(S.H.VORA, J) TAUSIF SAIYED Page 1 of 1