Gujarat High Court
Mukeshkumar Hiralal Chandanani vs State Of Gujarat & 2 on 21 November, 2014
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/4613/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (EXTENSION OF PAROLE LEAVE)
NO. 4613 of 2014
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MUKESHKUMAR HIRALAL CHANDANANI....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MOHIT P PATHAK, ADVOCATE for the Applicant(s) No. 1
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 21/11/2014
ORAL ORDER
By efflux of time, this application has become infructuous. Application is disposed of as having become infructuous.
(J.B.PARDIWALA, J.) Mohandas Page 1 of 1