Gujarat High Court
Pradipbhai Kohyabhai Solanki vs State Of Gujarat on 22 January, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/11592/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 1 of 2019
IN R/SPECIAL CRIMINAL APPLICATION NO. 11592 of 2018
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PRADIPBHAI KOHYABHAI SOLANKI Versus STATE OF GUJARAT ========================================================== Appearance:
HCLS COMMITTEE for the PETITIONER(s) No. TARUNA R MAKWANA for the PETITIONER(s) No. MS MONALI BHATT, ADDL. PUBLIC PROSECUTOR for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE S.H.VORA Date : 22/01/2019 IA 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 and also jail remarks, no case is made out to interfere with the impugned order. Hence, present petition stands rejected.
(S.H.VORA, J) SHEKHAR P. BARVE Page 1 of 1