Gujarat High Court
Gulabsinh Harubha Gohil vs State Of Gujarat on 31 December, 2018
Author: Umesh A. Trivedi
Bench: Umesh A. Trivedi
R/SCR.A/11851/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 11851 of 2018
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GULABSINH HARUBHA GOHIL
Versus
STATE OF GUJARAT
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Appearance:
MS.AKSHITABA SOLANKI(6782) 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 UMESH A. TRIVEDI
Date : 31/12/2018
ORAL ORDER
Learned advocate Ms. Akshitaba Solanki asserts that a parole leave application of the convict-prisoner dated 22.11.2018 has been sent through outward no.1613/18 which is still pending before the District Magistrate, Junagadh. She claims that the said application was moved for the cataract surgery of the convict's mother, which is scheduled on 05.01.2019.
Respondent No.3-District Magistrate is directed to dispose of the same at the earliest in view of the scheduled surgery on 05.01.2019. It is expected that it has remained unattended, if claim of the petitioner is true, for long.
Therefore, it is to be disposed of as early as possible with the above said direction. This application stands rejected.
(UMESH A. TRIVEDI, J.) ABHISHEK Page 1 of 1