Gujarat High Court
Ashoksinh Jayendrasinh Solanki vs State Of Gujarat on 14 February, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/1388/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 1388 of 2019
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ASHOKSINH JAYENDRASINH SOLANKI
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, ADDL. PUBLIC PROSECUTOR(2) for the
RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 14/02/2019
ORAL ORDER
Notice for final disposal. Learned APP waives service of notice 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. Notice is discharged.
(S.H.VORA, J) SHEKHAR P. BARVE Page 1 of 1