Gujarat High Court
Ahmadhusen Valimahammad Saiyed vs State Of Gujarat on 28 June, 2022
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
R/SCR.A/5954/2022 ORDER DATED: 28/06/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 5954 of 2022
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AHMADHUSEN VALIMAHAMMAD SAIYED
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL 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 : 28/06/2022
ORAL ORDER
1. By this application, the applicant, through jail, has prayed for regularization of 201 days of his late surrender.
2. Record indicates that the applicant was released on parole leave for a period of 30 days. However, the applicant surrendered late by 201 days, which is quite evident from the record of this application.
3. Considering the conduct and jail record of the applicant, matter does not deserve any consideration. Hence, application is rejected.
(ILESH J. VORA,J) SUCHIT Page 1 of 1 Downloaded on : Tue Jun 28 21:23:37 IST 2022