Gujarat High Court
Bhadresh Mahendrabhai Patel vs State Of Gujarat on 21 February, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/1990/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 1990 of 2019
With
R/SPECIAL CRIMINAL APPLICATION NO. 1991 of 2019
With
R/SPECIAL CRIMINAL APPLICATION NO. 1992 of 2019
With
R/SPECIAL CRIMINAL APPLICATION NO. 1997 of 2019
With
R/SPECIAL CRIMINAL APPLICATION NO. 1998 of 2019
With
R/SPECIAL CRIMINAL APPLICATION NO. 2023 of 2019
With
R/SPECIAL CRIMINAL APPLICATION NO. 2025 of 2019
==========================================================
BHADRESH MAHENDRABHAI PATEL
Versus
STATE OF GUJARAT
==========================================================
Appearance:
THROUGH JAIL(50) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3
MR PRANAV TRIVEDI APP (2) for the RESPONDENT(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 21/02/2019
ORAL ORDER
Notice for final disposal. The learned A.P.P. waives service of notice for the respondent - State.
Considering the facts and circumstances of the case and the scope of the Prisons (Bombay Furlough and Parole) Rules, 1959 as well as considering the jail remarks, no case is made out to entertain the present petitions. Hence, present petitions stand rejected. Notice is discharged.
(S.H.VORA, J.) Hitesh Page 1 of 1