Gujarat High Court
Gulam Mohammed @ Gulal Abdulkadar ... vs State Of Gujarat & 2 on 25 September, 2017
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/CR.MA/19226/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULARIZATION OF LATE
SURRENDER) NO. 19226 of 2017
In CRIMINAL MISC.APPLICATION NO. 17477 of 2017
In SPECIAL CRIMINAL APPLICATION NO. 3938 of 2017
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GULAM MOHAMMED @ GULAL ABDULKADAR SHAIKH THRO' SHAIKH
KHERUNNISHA GULAMMUHAMMAD....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
S D MANSURI, ADVOCATE for the Applicant(s) No. 1
MS JHAVERI APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 25/09/2017
ORAL ORDER
The petitioner has overstayed the parole leave by one day on account of heavy rain. Condonation of the delay in surrendering is sought for by this application.
In the facts and circumstances of the case, more particularly, considering the fact that the prisoner has already undergone 14 years and 07 months of incarceration and the nature of cause shown, delay of 01 day is condoned.
(G.R.UDHWANI, J.) sompura Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Oct 02 05:02:36 IST 2017