Gujarat High Court
Rasiklal Somabhai Bhangi vs State Of Gujarat on 19 July, 2022
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
R/SCR.A/7358/2022 ORDER DATED: 19/07/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 7358 of 2022
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RASIKLAL SOMABHAI BHANGI
Versus
STATE OF GUJARAT
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Appearance:
MR. HARDIK Y KOTHARI(6895) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS MAITHILI MEHTA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 19/07/2022
ORAL ORDER
1. By this application, the applicant, through jail, has prayed for regularization of 32 days of his late surrender.
2. Record indicates that as per the order passed by this Court, the applicant was granted parole leave. However, the applicant surrendered late by 32 days, 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 32 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 : Tue Jul 19 22:43:39 IST 2022