Gujarat High Court
Bhavaji Gangaji Thakor Thro' Geetaben ... vs State Of Gujarat & 2 on 25 September, 2017
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/CR.MA/19113/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULARIZATION OF LATE
SURRENDER) NO. 19113 of 2017
In SPECIAL CRIMINAL APPLICATION NO. 3293 of 2017
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BHAVAJI GANGAJI THAKOR THRO' GEETABEN BHAVAJI
THAKOR....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MS.AKSHITABA SOLANKI, ADVOCATE for the Applicant(s) No. 1
MR LR PUJARI APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 25/09/2017
ORAL ORDER
Leave to correct the name of petitioner is granted.
The petitioner has overstayed the parole leave by three days on account of marriage of his sister. Condonation of the delay in surrendering is sought for by this application.
In the facts and circumstances of the case, more particularly, considering the fact that the prisoner has already undergone 10 years and 07 months of incarceration and the nature of cause shown, delay of 02 days is condoned.
(G.R.UDHWANI, J.) sompura Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Oct 02 05:02:29 IST 2017