Gujarat High Court
Arjanbhai Babubhai Makwana vs State Of Gujarat on 3 December, 2020
Author: A. S. Supehia
Bench: A.S. Supehia
R/SCR.A/6864/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 6864 of 2020
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ARJANBHAI BABUBHAI MAKWANA
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2,3
MS. SHRUTI PATHAK, APP for the RESPONDENT(s) No.
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
Date : 03/12/2020
ORDER
The present petition has been filed through jail seeking furlough under the provisions of Bombay Parole and Furlough Rules, 1959 (the Rules). The applicant was arrested on 14.09.2012 for the offence punishable under Sections 142, 147, 148, 149, 323, 324, 337, 342, 436, 449, 302 of the IPC and Section 3(1)(5) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.
Learned APP has invited the attention of this Court to the order dated 28/07/2020, wherein it is observed that the present applicant has committed offence while he was released on earlier occasion and hence his furlough application is required to be rejected and he can apply after six months as per the Rules.
Under the circumstances, the present application is rejected for the reasons stated in the order dated 28/07/2020, with a liberty to file after six months. Rule discharged.
Sd/-
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