Gujarat High Court
Babubhai Manohardas Patel vs State Of Gujarat & 2 on 17 December, 2014
Author: A.J.Desai
Bench: A.J.Desai
R/SCR.A/5526/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 5526 of 2014
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BABUBHAI MANOHARDAS PATEL....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MR NJ SHAH ADDITIONAL PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 17/12/2014
ORAL ORDER
The concerned authority is hereby directed to decide the application submitted by the applicantconvict on 13.11.2014 for releasing him on parole leave as expeditiously as possible preferably within a period of four weeks from the date of the receipt of the order.
With the above direction, application stands disposed of.
(A.J.DESAI, J.) niru* Page 1 of 1