Gujarat High Court
Dineshbhai Mohanbhai Makavana vs State Of Gujarat on 10 June, 2022
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
R/SCR.A/5062/2022 ORDER DATED: 10/06/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 5062 of 2022
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DINESHBHAI MOHANBHAI MAKAVANA
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR.MANAN MEHTA APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 10/06/2022
ORAL ORDER
[1] By this application, the applicant, through jail, has prayed for regularization of 04 days of his late surrender.
[2] Record indicates that as per the order passed by the Family Court, Rajkot, the applicant was granted 60 days parole leave. However, the applicant surrendered late by 04 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 04 days of late surrender deserves to be regularized and is hereby regularized.
[4] Accordingly, the present application is allowed in the above terms.
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