Gujarat High Court
Shashi @ Shashikant Sureshbhai Vasava vs State Of Gujarat on 5 July, 2022
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
R/SCR.A/6875/2022 ORDER DATED: 05/07/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 6875 of 2022
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SHASHI @ SHASHIKANT SURESHBHAI VASAVA
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MRS KRINA CALLA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 05/07/2022
ORAL ORDER
1. By this application, the applicant has prayed for regularization of 06 days of his late surrender.
2. Record indicates that as per the order passed by the Competent Authority dated 15.03.2022, the applicant was granted parole leave for 21 days. However, the applicant surrendered late by 06 days, which is quite evident from the record of this application.
3. Considering the reasons narrated in the application and circumstances, which are narrated by the applicant, the period of 06 days of late surrender deserves to be regularized and is hereby regularized.
4. Accordingly, the present application is allowed in the above terms.
(ILESH J. VORA,J) TAUSIF SAIYED Page 1 of 1 Downloaded on : Fri Jul 08 21:11:56 IST 2022