Gujarat High Court
Dhirubhai Ghosabhai vs State Of Gujarat on 3 December, 2018
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/10410/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 10410 of 2018
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DHIRUBHAI GHOSABHAI
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
MR MANAN MEHTA APP (2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 03/12/2018
ORAL ORDER
Rule. Learned A.P.P. Mr.Manan Mehta waives service of Rule for the respondent - State.
Considering the facts and circumstances of the case and considering the scope of 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.) Hitesh Page 1 of 1