Gujarat High Court
Mohamad Rafik @ Kalu Shafibhai Shaikh vs State Of Gujarat on 8 January, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/11775/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 11775 of 2018
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R/SPECIAL CRIMINAL APPLICATION NO. 11777 of 2018
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R/SPECIAL CRIMINAL APPLICATION NO. 11778 of 2018
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R/SCR.A/11775/2018 ORDER
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R/SPECIAL CRIMINAL APPLICATION NO. 65 of 2019
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MOHAMAD RAFIK @ KALU SHAFIBHAI SHAIKH
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 CHETNA SHAH APP (2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 08/01/2019
ORAL ORDER
Rule. The learned A.P.P. waives service of Rule for the respondent - State.
Considering the facts and circumstances of the case and the scope of the Prisons (Bombay Furlough and Parole) Rules, 1959 as well as considering the jail remarks, no case is made out to entertain the present petitions. Hence, the present petitions stand rejected. Rule is discharged.
The Registry to maintain copy of this order in each petition.
(S.H.VORA, J.) Hitesh Page 2 of 2