Gujarat High Court
Narendrasinh Keshubha Zala vs State Of Gujarat on 18 July, 2022
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
R/SCR.A/7271/2022 ORDER DATED: 18/07/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 7271 of 2022
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NARENDRASINH KESHUBHA ZALA
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MS.KRINA CALLA APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 18/07/2022
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 authority, the applicant was granted 15 days parole leave. 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) Manoj Page 1 of 1 Downloaded on : Thu Jul 21 21:38:41 IST 2022