Gujarat High Court
Sajidali @ Danny Mohammadali vs State Of Gujarat on 6 July, 2022
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
R/SCR.A/6991/2022 ORDER DATED: 06/07/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 6991 of 2022
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SAJIDALI @ DANNY MOHAMMADALI
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR MANAN MEHTA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 06/07/2022
ORAL ORDER
1. Rule. Ld. APP waives rule for the State.
2. By this application, the applicant, through jail, has prayed for regularization of 16 days of his late surrender.
3. Record indicates that as per the order passed by this Court, the applicant was released on parole for 14 days, however, the applicant surrendered late by 16 days, which is quite evident from the record of this application.
3. Considering the reasons narrated in the application and circumstances, which are narrated by the applicant, the period of 16 days of late surrender deserves to be regularized and is hereby regularized.
4. Accordingly, the present application is allowed. Rule is made absolute in the above terms.
(ILESH J. VORA,J) SUCHIT Page 1 of 1 Downloaded on : Thu Jul 07 21:24:34 IST 2022