Gujarat High Court
Hemudan Nanabhai Gadhvi Through ... vs State Of Gujarat on 22 February, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/2224/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 2224 of 2019
==========================================================
HEMUDAN NANABHAI GADHVI THROUGH GHANSHYAMBHAI
MEKRANBHAI LANGADIYA
Versus
STATE OF GUJARAT
==========================================================
Appearance:
PARTY IN PERSON(5000) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MS CHETANA SHAH, APP(2) for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 22/02/2019
ORAL ORDER
Notice for final disposal. Learned APP waives service of notice for the respondent State.
Considering the facts and circumstances of the case and scheme of the Prisons (Bombay Furlough and Parole) Rules,1959, no case is made out to interfere with the impugned order. Hence, present petition stands rejected. Notice is discharged.
(S.H.VORA, J) SHEKHAR P. BARVE Page 1 of 1