Gujarat High Court
Anwar Ul Hak @ Chutka Babu Abul Barkat ... vs State Of Gujarat & on 18 July, 2017
Author: Abhilasha Kumari
Bench: Abhilasha Kumari, A.J. Shastri
R/CR.MA/17892/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULARIZATION OF LATE
SURRENDER) NO. 17892 of 2017
In CRIMINAL MISC.APPLICATION NO. 13525 of 2017
In CRIMINAL APPEAL NO. 262 of 2016
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ANWAR UL HAK @ CHUTKA BABU ABUL BARKAT ANSARI....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
THROUGH JAIL for the PETITIONER(s) No. 1
MR JK SHAH, ADDITIONAL PUBLIC PROSECUTOR for the
RESPONDENT(s) No. 1
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
and
HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 18/07/2017
ORAL ORDER
(PER : HONOURABLE SMT. JUSTICE ABHILASHA KUMARI)
1. Rule. Mr.J.K. Shah, learned Additional Public Prosecutor, waives service of notice of Rule for the respondents.
2. This application dated 04.07.2017 has been preferred by the applicant, through Jail, with a prayer to regularise the period of ten days by which he surrendered late on the last occasion, when he was released on temporary bail.
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R/CR.MA/17892/2017 ORDER
3. The applicant is undergoing life imprisonment in connection with offences punishable under Sections 302 and 307 of the Indian Penal Code, 1860 and under Section 135(1) of the Gujarat Police Act, 1951.
4. We have perused the Jail remarks pertaining to the applicant, which indicate that his conduct in Jail is not good.
5. Without expressing any opinion regarding the reason for the late surrender, we leave it to the Competent Authority to take an appropriate decision in accordance with rules and regulations.
6. The application stands rejected. Rule is discharged.
(SMT. ABHILASHA KUMARI, J.) (A.J. SHASTRI, J.) piyush Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Jul 18 23:57:17 IST 2017