Gujarat High Court
Jayesh Babulal Shrimali Thro Shrimali ... vs State Of Gujarat on 4 September, 2023
NEUTRAL CITATION
R/SCR.A/11427/2023 ORDER DATED: 04/09/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 11427 of 2023
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JAYESH BABULAL SHRIMALI THRO SHRIMALI BABULAL GOVINDRAM
Versus
STATE OF GUJARAT
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Appearance:
PARTY IN PERSON(5000) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR. TIRTHRAJ PANDYA APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MS. JUSTICE S.V. PINTO
Date : 04/09/2023
ORAL ORDER
By way of this application, party-in-person for the applicant has prayed to release the applicant on Parole Leave on the ground of knee replacement operation of mother of the applicant.
Considering the facts and circumstances of the case, no sufficient cause is made out to consider the present application.
In view of the above, present application is required to be rejected and the same is rejected accordingly.
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