Gujarat High Court
Shantilal Bhagwandas Parmar vs State Of Gujarat on 30 January, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/997/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 997 of 2019
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SHANTILAL BHAGWANDAS PARMAR
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3
MR PRANAV TRIVEDI, APP(2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 30/01/2019
ORAL ORDER
Rule. Learned APP waives service of notice of Rule for the respondent State.
Considering the facts and circumstances of the case and scheme of the Prisons (Bombay Furlough and Parole) Rules,1959, no case is made out to interfere with the impugned order. Hence, present petition stands rejected. Rule is discharged.
(S.H.VORA, J) SHEKHAR P. BARVE Page 1 of 1