Gujarat High Court
Haresh @ Rohit Karsanbhai vs State Of Gujarat & on 25 November, 2013
Author: S.H.Vora
Bench: S.H.Vora
HARESH @ ROHIT KARSANBHAI....Applicant(s)V/SSTATE OF GUJARAT R/SCR.A/3269/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CRIMINAL APPLICATION (DIRECTION) NO. 3269 of 2013 ================================================================ HARESH @ ROHIT KARSANBHAI....Applicant(s) Versus STATE OF GUJARAT & 2....Respondent(s) ================================================================ Appearance: THROUGH JAIL for the Applicant(s) No. 1 MR LB DABHI, APP for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE S.H.VORA Date : 25/11/2013 ORAL ORDER
Rule.
Mr. L.B. Dabhi, learned APP waives service of notice of Rule for respondent State.
By present petition, the convict has challenged the order dated 2.9.2013 passed competent authority, whereby, the competent authority has refused to regularize late surrender of the convict for twenty two days. It appears that convict was released on furlough leave on 8.4.2013 and he was required to submit to jail authority on 20.4.2013. According to the convict, he could not resubmit himself to the jail authority on 20.4.2013 as he was under
treatment due to accident. The competent authority has considered the facts of the case and found that there was no reason on the part of the convict to surrender on 20.4.2013 as he was not under treatment on the last date of surrendering to the jail authority.
Under the circumstances, the reasons / grounds assigned by the convict for late surrender is not bonafide and therefore, no case is made out to entertain present application of the convict and the same stands rejected.
(S.H.VORA, J.) VATSAL Page 2 of 2