Gujarat High Court
Rafiq Alam Parmar vs State Of Gujarat on 8 August, 2022
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
R/SCR.A/8263/2022 ORDER DATED: 08/08/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 8263 of 2022
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RAFIQ ALAM PARMAR
Versus
STATE OF GUJARAT
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Appearance:
PIYUSHKUMAR K BASERI(7933) 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 : 08/08/2022
ORAL ORDER
1. By this application, the applicant, through jail, has prayed for regularization of 1 day of his late surrender.
2. Record indicates that as per the order passed by the competent authority, the applicant was granted parole leave from 21.01.2022 to 20.02.2022. However, the applicant surrendered late by 1 day, 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 1 day 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 : Mon Aug 08 20:52:35 IST 2022