Gujarat High Court
Jitendrasinh @ Jitubha Mansinh vs State Of Gujarat on 19 December, 2018
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/11218/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 11218 of 2018
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JITENDRASINH @ JITUBHA MANSINH
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
MS CM SHAH, APP (2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 19/12/2018
ORAL ORDER
Rule. Learned APP waives service 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 entertain the present petition. Hence, present petition stands rejected. Rule is discharged.
(S.H.VORA, J) SATISH Page 1 of 1