Gujarat High Court
Rohitbhai Jivanlal Patel vs State Of Gujarat on 22 July, 2020
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
R/SCR.A/2421/2020 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF PAROLE
LEAVE) NO. 3 of 2020
In R/SPECIAL CRIMINAL APPLICATION NO. 2421 of 2020
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ROHITBHAI JIVANLAL PATEL Versus STATE OF GUJARAT ========================================================== Appearance:
MS.AKSHITABA SOLANKI for the PETITIONER(s) No. MS. MOXA THAKKAR, APP for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI Date : 22/07/2020 IA ORDER
1. The present application has been filed by the applicant seeking extension of parole leave which was granted by this Court as per the order passed in Criminal Misc. Application (for extension of parole leave) No. 2 of 2020 in Special Criminal Application No. 2421 of 2020.
As per the said order, the applicant was required to surrender himself on 10.07.2020.
2. It is sought to be submitted by the learned advocate Ms. Solanki for the applicant that she does not press for the present application, and that the applicant shall surrender himself today itself before the jail authority, however, the period from 10.07.2020 to today, be regularized in view of the fact that the applicant had filed the present application on 07.07.2020, however, the same could not be listed and heard by the Page 1 of 2 Downloaded on : Thu Jul 23 01:15:52 IST 2020 R/SCR.A/2421/2020 IA ORDER Court.
3. In view of the above, the present application is dismissed as not pressed for. The applicant shall surrender himself today only before the jail authority. Having regard to the submission that the present application was filed on 07.07.2020, and could not be heard till this date, the said period is directed to be regularized.
(BELA M. TRIVEDI, J) MEHUL / AMAR Page 2 of 2 Downloaded on : Thu Jul 23 01:15:52 IST 2020